Section 130(b) in Jammu and Kashmir Contract Act, Svt. 1977 (1920 A.D.)
(b)A guarantees to B, to the extent of 10,000 rupees, that C shall pay all the bills that B shall draw upon him. B draws upon C. C accepts the bill. A gives notice of revocation. C dishonours the bill at maturity. A is liable upon his guarantee.
