Section 129(b) in Jammu and Kashmir Contract Act, Svt. 1977 (1920 A.D.)
(b)A guarantees payment to B, a tea-dealer, to the amount of £ 100 for any tea he may from time to time supply to C. B supplies C with tea value above of £ 100, and C pays B for it. Afterwards B supplies C with tea to the value of 200. C fails to pay. The guarantee given by A was a continuing guarantee, and he is accordingly liable to B to the extent of £ 100.
