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[Cites 0, Cited by 0] [Section 10(1)] [Section 10] [Entire Act]

State of Karnataka - Subsection

Section 10(1)(b) in The Karnataka Pawnbrokers Act, 1961

(b)keep and use in his business the following documents and books (which shall be in the prescribed form) and enter therein from time to time, as occasion requires, in a fair and legible manner such particulars and in accordance with such directions as may be prescribed:—
(i)pawn-ticket;
(ii)sale book of pledges;
(iii)declaration where pledge is claimed by owner;
(iv)declaration of pawn-ticket lost; and
(v)receipt on redemption of pledge;