(2)[ Every pawnbroker shall pay to the pawner the entire amount of the principle of the loan mentioned in the pawn ticket and no amount shall be deducted from the loan towards future interest or on any other account whatsoever.] [This sub-section was added by section 5(2) of the Tamil Nadu Pawnbrokers (Amendment) Act, 1993 (Tamil Nadu Act 1 of 1994).]
