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[Cites 0, Cited by 0] [Section 16A] [Entire Act]

State of Karnataka - Subsection

Section 16A(1) in The Karnataka Pawnbrokers Act, 1961

(1)Where before the commencement of the Karnataka Pawnbrokers (Amendment) Act, 1979 any pawnbroker has pawned or hypothecated any pledge with any person, such pawnbroker shall, redeem the pledge within thirty days from the date of such commencement.