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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Karnataka - Subsection

Section 11(2) in The Karnataka Pawnbrokers Act, 1961

(2)A pledge pawned for a sum not exceeding two thousand rupees, if not redeemed within the period of redemption and days of grace, shall at the end of the days of grace become the pawnbroker’s absolute property.