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Report No. 20

5. Two or more agreements when treated as a single hire-purchase agreement.-

Where by virtue of two or more agreements in writing, none of which by itself constitutes a hire-purchase agreement, there is a bailment of goods and the bailee has an option to purchase the goods, and the documents taken together comply with the requirements specified in sections 3 and 4, the agreements shall be treated for the purposes of this Act as a single hire-purchase agreement made at the time when the last of the agreements was made.

[Cf. section 21(1)-definition of "hire-purchase agreement", latter part, H.P.A., 1938]







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