NOTICE TO TERMINATE A CONTINUING GUARANTEE GIVEN TO A BANKER
 

To, ____(Mortgagor) Dated: _______
Sub. ________

Take notice that I hereby discontinue and revoke the guarantee dated the __________ whereby I guaranteed to you the payment of all moneys then or at any time due to you from Sh. ____________ S/o Sh. ___________ R/o of __________ etc. (or in case of a company or a firm M/s ___________ having its principal place of business at ___________ ) , on the balance of his (or their) account with you and I hereby give you further notice not to make any further advances or payments or on account due to or give further credit to the said Sh. (or M/s) ___________ or incur or allow to be incurred any further liability under the said guarantee.

Sd/-
(Name and Address)