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[Cites 0, Cited by 0] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(3) in The Hire-Purchase Act, 1972

(3)Where the hirer, whether expressly or by implication,
(a)has made known to the owner the particular purpose for which the goods are required, or
(b)in the course of any antecedent negotiations, has made that purpose known to any other person by whom those negotiations were conducted,
there shall be an implied condition that the goods shall be reasonably fit for such purpose.