Section 15(2) in The Factoring Regulation Act, 2011
(2)Consequent upon the assignment of receivables, the payment instruction under the contract entered into between assignor and debtor may modify the name of person, address or account to which the debtor is required to make payment, but such instructions shall not modify:(a)the amount of debt specified in the original contract; or(b)the place specified in the original contract at which payment is to be made or in case no such place is mentioned in the contract, the place of payment to a place other than where the debtor is situated; or(c)the date on which payment is to be made or other terms of the original contract relating to payment.
