Section 17(2) in The Factoring Regulation Act, 2011
(2)Any agreement made, after notice of the assignment between the assignor and the debtor that affects the assignee's rights, shall be ineffective as against the assignee unless,(a)the assignee consents to it; or(b)the receivable is not fully earned by performance and either the modification is provided for in the original contract or, in the context of the original contract, a -reasonable assignee would consent to the modification,
