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

State of Tamilnadu - Subsection

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

(d)on requisition in writing made by the pawner, furnish to the pawner or if he so requires to any person mentioned by him in that behalf in his requisition, a statement of account signed by himself or his agent, showing the particulars referred to in clause (a) and also the amount, which remains outstanding on account of the principal and of interest, and charge such sum as the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may prescribe as fee therefor: