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[Cites 0, Cited by 0] [Section 9(3)] [Section 9] [Entire Act]

State of Andhra Pradesh - Subsection

Section 9(3)(a) in Andhra Pradesh Pawn Brokers Rules, 2007

(a)The fee which may be charged by a Pawn Broker for a statement of accounts furnished by him under clause (d) of sub-section (1) of Section 11 shall be as follows: