Report No. 20
24. Successive hire-purchase agreements between the same parties.-
Where goods have been let under a hire-purchase agreement, and at any time thereafter the owner makes a further hire-purchase agreement with the hirer relating to other goods, any such further hire-purchase agreement shall not have effect insofar as it affects prejudicially any right which the hirer would have had by virtue of section 18 under the first-mentioned agreement, if such further hire-purchase agreement had not been made.
[Cf. section 15, H.P.A., 1938]
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