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[Cites 0, Cited by 4] [Section 2] [Entire Act]

Union of India - Subsection

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

(e)hirer means the person who obtains or has obtained possession of goods from an owner under a hire-purchase agreement, and includes a person to whom the hirers rights or liabilities under the agreement have passed by assignment or by operation of law;