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

[Cites 0, Cited by 0] [Section 23(3)] [Section 23] [Entire Act]

Union of India - Subsection

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

(a)the owner shall not be entitled to enforce the agreement against the hirer or to enforce any contract of guarantee relating to the agreement, or to enforce any right to recover the goods from the hirer; and

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

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