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

State of Tamilnadu - Subsection

Section 14A(3) in Tamil Nadu Pawn Brokers Act, 1943

(3)Any person aggrieved by an order of the licensing authority cancelling a licence under sub-section (1) may, within such time as may be prescribed, appeal to such authority as the State Government may specify in this behalf and such authority may make such order in the case as it may think fit.]