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[Cites 0, Cited by 0] [Section 12(4)] [Section 12] [Entire Act]

State of Karnataka - Subsection

Section 12(4)(a) in The Karnataka Pawnbrokers Act, 1961

(a)Where on such inspection or otherwise the pledge appears to have been sold for more than the amount of the loan and the interest and charges due at the time of the sale, the pawnbroker shall pay to the holder of the pawn-ticket, on demand made within three years after the sale, the surplus after deducting therefrom the necessary costs and charges of the sale.