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Section 144. Guarantee on contract that creditor shall not act on it until co-surety joins


Category of Bare Act Name of the Act Year of Promulgation
Civil Laws Indian Contract Act, 1872 1872
Act Number Enactment Date Chapter Number
9 1872-04-25 8
Chapter Title Ministry Department
Of indemnity and guarantee Ministry of Law and Justice, Legislative Department Department of Law and Legislative Affairs

Where a person gives a guarantee upon a contract that the creditor shall not act upon it until another person has jointed in it as co-surety, the guarantee is not valid that other person does not join.

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Related judgement on Section 144. Guarantee on contract that creditor shall not act on it until co-surety joins