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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Andhra Pradesh - Subsection

Section 31(3) in Andhra Pradesh Pawn Brokers Act, 2002

(3)The Licensing Authority may, if he is satisfied that the applicant is in fact the legal representative of the deceased and that he is otherwise eligible for a licence under this Act. transfer the licence in the name of the applicant after obtaining from the applicant a declaration in the prescribed form.