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[Section 4A]
[Entire Act]
State of Karnataka - Subsection
Section 4A(2) in The Karnataka Pawnbrokers Act, 1961
| 1 | 2 |
|---|---|
| A licensee who 1invests less than one lakh rupees in a year | Five thousand rupees |
| A licensee who invests one lakh rupees and above but less than five lakh rupees in a year | Ten thousand rupees |
| A licensee who invests five lakh rupees and above but less than ten lakh rupees in a year | Twenty five thousand rupees |
| A licensee who invests1 ten lakh rupees and above in a year | Fifty thousand rupees |