Section 9(1)(i) in The Karnataka Pawnbrokers Act, 1961

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State of Karnataka - Subsection

Section 9(1)(i) in The Karnataka Pawnbrokers Act, 1961

(i)in cases where the loan exceeds two hundred and fifty rupees, unless the applicant executes a bond with two sureties, to the satisfaction of the pawn-broker or of such authority or person as may be prescribed in this behalf, agreeing to indemnify the pawnbroker in respect of any liability which may be incurred by him by reason of delivering the pledge or otherwise acting in conformity with the declaration; and

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State of Karnataka - Subsection

Section 9(1)(i) in The Karnataka Pawnbrokers Act, 1961