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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Telangana - Subsection

Section 4(5) in Telangana Pawn Brokers Act, 2002

(5)The Licensing Authority may, if it is satisfied that an applicant coming under the purview of the proviso to subsection (1) of section 3 could not apply for a licence under this Act, within the period referred to therein for reasons beyond his control, condone the delay upto a maximum period of ninety days subject to payment of a penalty equal to the prescribed licence fee.