Section 10B(3)(a) in Tamil Nadu Pawn Brokers Act, 1943

[Cites 0, Cited by 0] [Section 10B(3)] [Section 10B] [Entire Act]

State of Tamilnadu - Subsection

Section 10B(3)(a) in Tamil Nadu Pawn Brokers Act, 1943

(a)[A Judicial Magistrate of the first class or a Metropolitan Magistrate] [Substituted by section 7(1) of the Tamil Nadu Pawnbrokers (Amendment) Act, 1993 (Tamil Nadu Act 1 of 1994).] may, on receiving a report from an Inspector or from any officer not below the rank of Sub-Inspector that -

(i)any person carries on business as a pawnbroker without a licence at any place within the jurisdiction of such Magistrate, or

(ii)any pawnbroker carries on business in contravention of the provisions of this Act or the rules made thereunder or the conditions of the licence granted under this Act, at any place within the jurisdiction of such Magistrate,

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State of Tamilnadu - Subsection

Section 10B(3)(a) in Tamil Nadu Pawn Brokers Act, 1943