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[Cites 0, Cited by 6] [Section 2] [Entire Act]

Union of India - Subsection

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

(f)owner means the person who lets or has let, delivers or has delivered possession of goods, to a hirer under a hire-purchase agreement and includes a person to whom the owners property in the goods or any of the owners rights or liabilities under the agreement has passed by assignment or by operation of law;