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State of Andhra Pradesh - Section

Section 18 in Andhra Pradesh Pawn Brokers Rules, 2007

18. Period Within which Declaration should be delivered to the Pawn Broker.

- The period within which the declaration referred to in proviso to clause (b) of subsection (1) of Section 10 shall be delivered back to the Pawn Broker shall be fifteen days after the delivery of the form of declaration to the applicant.