Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(2) in The Hire-Purchase Act, 1972

(2)The rebate for the purposes of sub-section (1) shall be equal to two-thirds of an amount which bears to the hire-purchase charges the same proportion as the balance of the hire-purchase price not yet due bears to the hire-purchase price.Explanation .In this sub-section, hire-purchase charges means the difference between the hire-purchase price and the cash price as stated in the hire-purchase agreement.