guaranty

noun | \ ˈgar-ən-tē, ˈgär- \ | guar·an·ty

1. : 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

2. : guarantee 3

3. : guarantor

4. : something given as security : pledge

5. : the protection of a right afforded by legal provision (as in a constitution)