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

State of Andhra Pradesh - Subsection

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

(a)regularly record and maintain or cause to be recorded and maintained, in a pledge book in the prescribed form, an account showing for each debtor separately,-
(i)the name and address of the Pawner:
(ii)a full and detailed description of the article or each of the articles taken in pawn;
(iii)the date of the loan, the amount of the principal of the loan and the rate of interest charged on the loan;
(iv)the time agreed upon for the redemption of the pawn; and
(v)the amount of every payment received by the Pawn Broker in respect of the loan, and the date of such payment;