Legal Document View

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
[Cites 0, Cited by 0] [Section 10(1)] [Section 10] [Entire Act]

State of Karnataka - Subsection

Section 10(1)(a) in The Karnataka Pawnbrokers Act, 1961

(a)regularly record and maintain or cause to be recorded and maintained in a pledge book in the prescribed form an account showing for each pawner separately,-
(i)the date of the loan, the amount of the principal of the loan and the rate of interest charged on the loan per cent per annum or per rupee per mensem or per rupee per annum;
(ii)the amount of every payment received by the pawnbroker in respect of the loan, and the date of such payment;
(iii)a full and detailed description of the article or of each of the articles taken in pawn;
(iv)the time agreed upon for the redemption of the pawn; and
(v)the name and address of the pawner, and where the pawner is not the owner of the article or of any of the articles pawned, the name and address of the owner thereof;