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[Section 139] [Complete Act]
Central Government Act
Section 139(c) in The Indian Contract Act, 1872
(c) A puts M as apprentice to B, and gives a guarantee to B for M' s fidelity. B promises on his part that he will, at least once a month, see M make up the
1. See s. 44, supra.
cash. B omits to see this done as promised, and M embezzles. A is not liable to B on his guarantee.