Report No. 168

Annexure B

The Hire-Purchase Act, 1972

[Incorporating the amendments of the Hire-Purchase (Amendment) Bill, 1999]

Contents

An Act to define and regulate the rights and duties of parties to hire-purchase agreements and for matters connected therewith or incidental thereto.

Be it enacted by Parliament in the Twenty-third Year of the Republic of India as follows:-

Chapter I

Preliminary

1. Short title, extent and commencement.-

This Act may be called the Hire-Purchase Act, 1972.

(2) It extends to the whole of India except the State of Jammu and Kashmir.

(3) It shall come into force on such date as the Central Government may, by notification in the Official Gazette, appoint.