Section 4(3)(c) in Telangana Pawn Brokers Act, 2002

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State of Telangana - Subsection

Section 4(3)(c) in Telangana Pawn Brokers Act, 2002

(c)that the applicant has, -

(i)knowingly participated in or connived at any fraud or dishonesty in the conduct of or in connection with the business of Pawn Broking; or

(ii)is found guilty of an offence punishable under this Act or any other law for the time being in force in respect of or in connection with the business of Pawn Broking; or

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State of Telangana - Subsection

Section 4(3)(c) in Telangana Pawn Brokers Act, 2002