Section 23(3)(b) in The Hire-Purchase Act, 1972

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Union of India - Subsection

Section 23(3)(b) in The Hire-Purchase Act, 1972

(b)no security given by the hirer in respect of money payable under the agreement or given by a surety in respect of money payable under such a contract of guarantee as aforesaid shall be enforceable against the hirer or the surety by any holder thereof,

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Union of India - Subsection

Section 23(3)(b) in The Hire-Purchase Act, 1972