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[Cites 0, Cited by 0] [Section 4C] [Entire Act]

State of Tamilnadu - Subsection

Section 4C(2) in Tamil Nadu Pawnbrokers Rules, 1943

(2)On receipt of an application, with the treasury receipt referred to in sub-rule (1), the authority shall furnish the applicant with a duplicate copy of the licence duly stamped "duplicate" in red ink.