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[Cites 0, Cited by 0] [Section 2(8)] [Section 2] [Entire Act]

State of Telangana - Subsection

Section 2(8)(a) in Telangana Pawn Brokers Act, 2002

(a)a deposit of money or other property in a Government Post Office Savings Bank or in a Bank or in a Company as defined in the [Companies Act, 1956 (Central Act 1 of 1956)] [See now the related provisions of the Companies Act, 2013 (Central Act 18 of 2013).] or with a Co-operative Society;