Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 4B] [Entire Act] State of Tamilnadu - Subsection Section 4B(1) in Tamil Nadu Pawnbrokers Rules, 1943 (1)Every pawnbroker shall submit to the Tahsildar concerned a half-yearly return relating to the amount advanced by him, in Form M.
