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Hire-Purchase Act, 1972 28. Hirer's refusal to surrender goods not to be conversion in certain cases .- If, during the subsistence of any restriction to which the enforcement by an owner of a right to recover possession of goods from a hirer is subject by virtue of this Act, the hirer refuses to give up possession of the goods to the owner, the hirer shall not, by reason only of such refusal, be liable to the owner for conversion of goods.    |
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