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[Cites 0, Cited by 0] [Section 14A(1)] [Section 14A] [Entire Act]

State of Tamilnadu - Subsection

Section 14A(1)(b) in Tamil Nadu Pawn Brokers Act, 1943

(b)if for any reason or which such authority could have refused to grant the licence to the pawnbroker under sub-section (2) of section 4, is brought to the notice of that authority after the grant of the licence, or