guaranty
noun | \ ˈgar-ən-tē, ˈgär- \ | guar·an·ty
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: a pledge to pay another's debt or to perform another's duty in case of the other's default or inadequate performance — compare letter of credit
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: guarantee 3
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: guarantor
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: something given as security : pledge
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: the protection of a right afforded by legal provision (as in a constitution)