Report No. 13
Section 44A.- After section 44 of the principal Act, the following section shall be inserted, namely:-
"44A. Effect of decree obtained against one promisor.
A decree against any one or more of a number of joint promisors does not, if it has remained unsatisfied, and in the absence of express agreement to the contrary, bar a subsequent suit against any one or more of the other promisors."
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