Section 128 in Jammu and Kashmir Contract Act, Svt. 1977 (1920 A.D.)
128. Surety's liability
The liability of the surety is co-extensive with that of the principal debtor, unless it is otherwise provided by the contract.IllustrationsA guarantees to B the payment of a bill of exchange by C, the acceptor. The bill is dishonoured by C. A is liable not only for the amount of the bill but also for any interest and charges which may have become due on it.
