Section 20(2)(a) in The Hire-Purchase Act, 1972

[Cites 0, Cited by 0] [Section 20(2)] [Section 20] [Entire Act]

Union of India - Subsection

Section 20(2)(a) in The Hire-Purchase Act, 1972

(a)the hirer shall be released from all liability under the agreement and shall be entitled to recover from the owner all sums paid by the hirer under the agreement or under any security given by him in respect thereof; and

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Union of India - Subsection

Section 20(2)(a) in The Hire-Purchase Act, 1972