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[Cites 0, Cited by 0] [Section 17(3)] [Section 17] [Entire Act]

State of Karnataka - Subsection

Section 17(3)(a) in The Karnataka Pawnbrokers Act, 1961

(a)if any article answering the description of any of the properties set forth in any such list is offered to him in pawn, for sale, or otherwise, to proceed in accordance with the provisions of sub-section (2); and