Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 19] [Entire Act] Union of India - Subsection Section 19(d) in The Hire-Purchase Act, 1972 (d)subject to the provisions of section 21 and section 22, to recover possession of the goods by application under section 20 or by suit;
