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Hire-Purchase Act, 1972 22. Relief against termination for unauthorized act or breach of express condition.- Where a hire-purchase of clause (a) pr clause (b) of sub-section (2) of section 18, no suit or application by the owner against the hirer for the recovery of the goods shall lie unless and until the owner has served on the hirer a notice in writing.-specifying the particular breach or act complained of, and If the breach or act is capable of remedy, requiring the hirer to remedy it, and the hirer fails, within a period of thirty days from the date of the service of the notice, to remedy the breach or act if it is capable of remedy.    |
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