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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Telangana - Subsection

Section 17(1) in Telangana Pawn Brokers Act, 2002

(1)Any Licensing Authority or appellate authority, may, for the purposes of this Act, by notice require any Pawn Broker,-
(a)to produce or cause to be produced before him any accounts, registers, records or other documents; or
(b)to furnish or cause to be furnished any other information relating to his business within such time as may be specified in such notice and such Pawn Broker shall comply with such requisition.