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

Union of India - Subsection

Section 6(4) in The Hire-Purchase Act, 1972

(4)Where the goods are let under a hire-purchase agreement by reference to a sample there shall be
(a)an implied condition on the part of the owner that the bulk will correspond with the sample in quality, and
(b)an implied condition on the part of the owner that the hirer will have a reasonable opportunity of comparing the bulk with the sample.