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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Andhra Pradesh - Subsection

Section 6(2) in Andhra Pradesh Pawn Brokers Rules, 2007

(2)The Licensing Authority should thoroughly examine the Records and Registers maintained by the Pawn Broker as prescribed in the Act and keeping in view of the provisions of the Act (sub-sections (1) to (6) of Section (4) and may renew the Licence before expiry of the current Licence.