Report No. 168
2.15. Section 10.-
The next objection taken by the Federation is to section 10. It wants addition of the words "as also repair and recondition charges incurred on the goods". (No such objection was urged in the first set of objections). We have examined the suggestion and find that it has no relationship with sub-section (3) which merely speaks of the hirer's liability accrued prior to termination of hire-purchase agreement. The words proposed to be added are also ambiguous. Accordingly, the said suggestion is not acceptable.
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