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[Cites 0, Cited by 0] [Section 134] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 134(c) in Jammu and Kashmir Contract Act, Svt. 1977 (1920 A.D.)

(c)A contracts with B for a fixed price to build a house for B within a stipulated time, B supplying the necessary timber. C guarantees A's performance of the contract. B omits to supply the timber. C is discharged from his suretyship.