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[Cites 0, Cited by 1] [Section 14D] [Entire Act]

State of Tamilnadu - Subsection

Section 14D(2) in Tamil Nadu Pawn Brokers Act, 1943

(2)At any time within three years after the public auction, any police officer not below the rank of Sub-Inspector may inspect the registers referred to in subsection (1) at all reasonable time and such place as may prescribed.