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[Cites 0, Cited by 0] [Section 10(1)] [Section 10] [Entire Act]

State of Tamilnadu - Subsection

Section 10(1)(a) in Tamil Nadu Pawn Brokers Act, 1943

(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 pawner separately -
(i)the date of the loan, the amount of the principal of the loan and the rate of interest charged on the loan per cent per annum or per rupee per mensem or per rupee per annum;
(ii)the amount of every payment received by the pawnbroker in respect of the loan and the date of such payment;
(iii)a full and detailed description of the article or of each of the article taken in pawn;
(iv)the time agreed upon- for the redemption of the pawn; [***] [The word 'and' was omitted by section 7(1)(a)(i) of the Tamil Nadu Pawnbrokers (Amendment) Act, 1961 (Tamil Nadu Act 31 of 1961).]
(v)the name and address of the pawner, and where the pawner is not the owner of the article or of any of the articles pawned, the name and address of the owner thereof; [and] [This word was added by section (7)(1)(a)(ii)of the Tamil Nadu Pawnbrokers (Amendment) Act, 1961 (Tamil Nadu Act 31 of 1961).]
(vi)[ such other particulars as may be prescribed.] [This sub-clause was added by section 7(1)(a)(iii)of the Tamil Nadu Pawnbrokers (Amendment) Act, 1961 (Tamil Nadu Act 31 of 1961).]
(aa)[ regularly record and maintain or cause to be recorded and maintained a cash book in the prescribed form indicating the actual cash balance;] [This clause was inserted by section 6(1) of the Tamil Nadu Pawnbrokers (Amendment) Act, 1993 (Tamil Nadu Act 1 of 1994).]