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[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

State of Tamilnadu - Subsection

Section 5(1)(a) in Tamil Nadu Pawnbrokers Rules, 1943

(a)A pawnbroker may, in addition to the cost of revenue stamp, demand and take from the pawner a sum not exceeding 35 paise for any loan not exceeding rupees 250 and 70 paise for loan exceeding rupees 250 for incidental expenses connected with the advance of such loan.