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State of Tamilnadu - Section

Section 4B in Tamil Nadu Pawnbrokers Rules, 1943

4B. Statement of return.

(1)Every pawnbroker shall submit to the Tahsildar concerned a half-yearly return relating to the amount advanced by him, in Form M.
(2)The half-yearly return referred to in sub-rule (1) shall be submitted to the Tahsildar concerned, on or before the 15th of September, or April, as the case may be.