Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Entire Act] State of Tamilnadu - Section Section 4 in Tamil Nadu Pawnbrokers Rules, 1943 4. Form and conditions of licence. - Every licence issued under sub-section (4) of section 4 shall be in Form B and shall be subject to the conditions specified therein.
