Section 133(e) in Jammu and Kashmir Contract Act, Svt. 1977 (1920 A.D.)
(e)C contracts to lend B 5,000 rupees on the 1st March. A guarantees repayment. C pays the 5,000 rupees to B on the 1st January. A is discharged from his liability as the contract has been varied in as much as C might sue B for the money before the 1st of March.
