Report No. 20
Clause 21
Sub-clause (1)(a) is not found in the English Act and is intended to give the hirer a copy of the agreement, free of cost, as soon as the agreement is executed.
Sub-clause (1)(b) is also not found in the English Act and is intended to give the surety a right to obtain copy of agreement at any time, on demand made. These will be particularly useful in cases where the surety has not retained a copy with him at the time when he signed the guarantee.
Sub-clause (2) follows section 6 of the English Act. The period has been put as 14 days, as in section 7 of the English Act.
Sub-clause (3) also follows the English Act.
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