Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Telangana - Subsection

Section 17(2) in Telangana Pawn Brokers Act, 2002

(2)Any Inspector or Licensing Authority may, at any reasonable time, with or without the assistance of Police Officers or other Officers enter any place of business or office of the Pawn Broker and inspect any cash, accounts, registers, records, safes, vaults or other documents in such premises.