NOTICE BY GUARANTOR TO DETERMINE CONTINUING GUARANTEE
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Dated ..........................
TO,
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Bank ....................................
........... .................................
Dear Sir,
I hereby give you notice that the letter of guarantee dated .............. executed by me in your favour guaranteeing the due repayment by the said Shri ............... son of ..................... residing at ....……………….......... on the balance of his account is hereby revoked and determined and I give you further notice that it you grant further loan to the said Shri ....................... from this date, I shall not be responsible for the same under the said guarantee.
You are also requested to send me the balance due to the said Shri ....................... under the said account as on date immediately.
Yours faithfully,
.......................
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NOTICE BY GUARANTOR TO DETERMINE CONTINUING GUARANTEE
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