3. Hire-purchase agreements to be in writing and signed by parties thereto .(1) Every hire-purchase agreement shall be
(a)in writing, and(b)signed by all the parties thereto.(2)a hire-purchase agreement shall be void if in respect thereof any of the requirements specified in sub-section (1) has not been complied with.(3)Where there is a contract of guarantee, the hire-purchase agreement shall be signed by the surety also, and if the hire-purchase agreement is not so signed, the hire-purchase agreement shall be voidable at the option of the owner.
