Section 23(2)(c) in The Hire-Purchase Act, 1972

[Cites 0, Cited by 0] [Section 23(2)] [Section 23] [Entire Act]

Union of India - Subsection

Section 23(2)(c) in The Hire-Purchase Act, 1972

(c)the amount which is to become payable under the agreement, and the date or the mode of determining the date upon which each future instalment is to become payable, and the amount of each such instalment.

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Union of India - Subsection

Section 23(2)(c) in The Hire-Purchase Act, 1972