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Hire-Purchase Act, 1972 14. Obligation of hirer in respect of care to be taken of goods.- (1) A hirer in the absence of a contract to the contrary.- shall be bound to take as much care of the goods to which the hire-purchase agreement relates as a man of ordinary prudence would, under similar circumstances, take of his own goods of the same bulk, quality and value shall not be responsible for the loss, destruction or deterioration of the goods, if he has taken the amount of care thereof described in clause (a). (2) The hirer shall be liable to make compensation to the owner for any damage caused by failure to take care of the goods in accordance with the provisions of sub-section (1).    |
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