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[Cites 0, Cited by 0] [Section 11(1)] [Section 11] [Entire Act]

State of Andhra Pradesh - Subsection

Section 11(1)(b) in Andhra Pradesh Pawn Brokers Act, 2002

(b)keep and use in his business, the following documents and books as may be prescribed and enter therein from time to time, as occasion requires, in a fair and legiable manner, such particulars and in accordance with such directions, as may be prescribed,-
(i)pawn ticket;
(ii)sale book of pledges;
(iii)declaration of pawn-ticket lost; and
(iv)receiption redemption of pledge;