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

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Union of India - Subsection

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

(b)the amount which has become due under the agreement but remains unpaid, and the date upon which each unpaid instalment became due, and the amount of each such instalment; and

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Union of India - Subsection

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