 |
|
|
|
|
|
|
||||||
|
 |
 |
|
|
||||||||
|
|
|||||||||||
 |
 |
|
||||||||||
 |
|
|||||||||||
|
||||||||||||
Hire-Purchase Act, 1972 29. Service of notice .- Any notice required or authorized to be served on or given to an owner or a hirer under this Act may be so served or given- by delivering it to him personally or by sending it by post to him to his last known place of residence or business    |
||||||||||||
|
||||||||||||
|
||||||||||||
 |
|
|||||||||||
 |
|
 |
|
|||||||||
Back