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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Tamilnadu - Subsection

Section 5(2) in Tamil Nadu Pawnbrokers Rules, 1943

(2)The fee which may be charged by a pawnbroker for the inspection of the entry of a sale in the sale book of pledges referred to in sub-clause (ii) of clause (b) of sub-section (1) of section 10 shall be five paise.,