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Union of India - Section

Section 24 in The Hire-Purchase Act, 1972

24. Discharge of price otherwise than by payment of money .Where an owner has agreed that any part of the hire-purchase price may be discharged otherwise than by the payment of money, any such discharge shall, for the purposes of section 10, section 11, section 17, section 20 and section 23, be deemed to be a payment of that part of the hire-purchase price.