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[Cites 0, Cited by 0] [Section 17(1)] [Section 17] [Entire Act]

State of Telangana - Subsection

Section 17(1)(b) in Telangana Pawn Brokers Act, 2002

(b)to furnish or cause to be furnished any other information relating to his business within such time as may be specified in such notice and such Pawn Broker shall comply with such requisition.