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[Cites 0, Cited by 0] [Section 22(2)] [Section 22] [Entire Act]

State of Tamilnadu - Subsection

Section 22(2)(b) in Tamil Nadu Pawn Brokers Act, 1943

(b)the form of, and the particulars to be contained in an application for a pawnbroker's licence under this Act; and
(bb)[ the payment of security deposit for the due observance of the terms and conditions of the licence and its forfeiture for the non-observance of such terms and conditions of the licence and for the replenishment of the sum so forfeited;] [Inserted by section 14(1) of the Tamil Nadu Pawnbrokers (Amendment) Act, 1993 (Tamil Nadu Adi of 1994)]