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[Cites 0, Cited by 0] [Section 147] [Entire Act]

Union of India - Subsection

Section 147(c) in The Indian Contract Act, 1872

(c)A, B and C, as sureties for D, enter into three several bonds, each in a different penalty, namely, A in the penalty of 10,000 rupees, B in that of 20,000 rupees, C in that of 40,000 rupees, conditioned for D's duly accounting to E. D makes default to the extent of 70,000 rupees. A, B and C have to pay the full penalty of his bond.