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State of Telangana - Section

Section 29 in Telangana Pawn Brokers Act, 2002

29. Penalty for carrying on business without licence or in violation of the conditions of the licence.

- Whoever carries on the business of pawn broking without a licence or in violation of the conditions of the licence or otherwise than in confirmity with the terms and conditions of the licence shall be punished with imprisonment a term which shall not be less than one year but which may extend to three years and with fine which may extend to rupees fifty thousand.