Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(2) in The Hire-Purchase Act, 1972

(2)Where a hirer
(a)does any act with regard to the goods to which the agreement relates which is inconsistent with any of the terms of the agreement; or
(b)breaks an express condition which provides that, on the breach thereof, the owner may terminate the agreement,
the owner shall, subject to the provisions of section 22, be entitled to terminate the agreement by giving the hirer notice of termination in writing.