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 4] [Entire Act] State of Andhra Pradesh - Subsection Section 4(1) in Andhra Pradesh Pawn Brokers Act, 2002 (1)Every application for a Pawn Broker's licence shall be in writing and shall be made to the licensing authority in such manner and accompanied by such licence fee as may be prescribed.
