Section 17(2)(iii) in The Hire-Purchase Act, 1972

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Union of India - Subsection

Section 17(2)(iii) in The Hire-Purchase Act, 1972

(iii)(whether or not the goods have subsequently been sold or otherwise disposed of by the owner) the reasonable expenses of selling or otherwise disposing of the goods; and

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Union of India - Subsection

Section 17(2)(iii) in The Hire-Purchase Act, 1972