Section 6(1) in Tamil Nadu Pawnbrokers Rules, 1943
(1)The forms of declarations referred to in sub-section (2), sub-section (3), sub-clause (i) of clause (a) of sub-section (4), sub-section (6) and sub-sections (7) of section 8 shall be in Forms C, D, D-l, D-2, D-3 and D-4, respectively.
