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[Cites 0, Cited by 0] [Section 3(3)] [Section 3] [Entire Act]

State of Telangana - Subsection

Section 3(3)(b) in Telangana Pawn Brokers Act, 2002

(b)Where a Pawn Broker is an undivided joint family, the licence shall be obtained in the name of the manager or the Kartha, as the case may be, described as such in the licence;