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Citedby 83 docs - [View All]
Bankim Bihari Roy vs Halima Bibi And Anr. on 17 March, 1961
Canara Bank vs Gokuldas Shenoy And Anr. on 9 December, 1988
Raja Bahadur Dhanraj Girji vs Raja P. Parthasarathy ... on 4 September, 1962
Corporation Bank vs Mohandas Baliga on 6 November, 1992
Princess Ushadevi Malhotra And ... vs Bhagwandas Tiwari And Anr. on 31 October, 1966

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[Complete Act]
Central Government Act
Section 135 in The Indian Contract Act, 1872
135. Discharge of surety when creditor compounds with, gives time to, or agrees not to sue, principal debtor.- A contract between the creditor and the principal debtor, by which the creditor makes a composition with, or promises to give time to, or not to sue, the principal debtor, discharges the surety, unless the surety assents to such contract.