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[Cites 0, Cited by 0] [Section 11(1)] [Section 11] [Entire Act]

State of Telangana - Subsection

Section 11(1)(b) in Telangana Pawn Brokers Act, 2002

(b)keep and use in his business, the following documents and books as may be prescribed and enter therein from time to time, as occasion requires, in a fair and legible manner, such particulars and in accordance with such directions, as may be prescribed,-
(i)pawn-ticket;
(ii)sale book of pledges;
(iii)declaration of pawn-ticket lost; and
(iv)receipt on redemption of pledge;