Report No. 168
4. Contents of hire-purchase agreements.-
(1) Every hire-purchase agreement shall state-
* |
* |
* |
* |
(d) the number of instalments by which the hire-purchase price is to be paid, the amount of each of those instalments and the date, or the mode of determining the date, upon which it is payable, and the person to whom and the place where it is payable; and
(e) the goods to which the agreement relates, in a manner sufficient to identify them.
(2) Where any part of the hire-purchase price is, or is to be, paid otherwise than in cash or by cheque, the hire-purchase agreement shall contain a description of that part of the hire-purchase price.
* |
* |
* |
* |
