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 0] [Section 5(3)] [Section 5] [Entire Act] State of Tamilnadu - Subsection Section 5(3)(b) in Tamil Nadu Pawnbrokers Rules, 1943 (b)The fee shall be recoverable by the pawnbroker as if it were included in the loan, but no interest shall be charged on such fee.