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State of Jammu-Kashmir - Section

Section 144 in Jammu and Kashmir Contract Act, Svt. 1977 (1920 A.D.)

144. Guarantee on contract that creditor shall not act on it until co-surety joint

—Where a person gives a guarantee upon a contract that the creditor shall not act upon it until another person has joined in it as co-surety, the guarantee is not valid if that other person does not join.