(3)(a)Where a Pawn Broker is a registered firm, the licence shall be obtained in the firm's name;(b)Where a Pawn Broker is an undivided joint family, the licence shall be obtained in the name of the manager or the Kartha, as the case may be, described as such in the licence;(c)Where a Pawn Broker is any other association of individuals, not required, to be registered under the Indian Companies Act, 1956, (Central Act 1 of 1956) a separate licence shall be obtained by each such individual in his name describing himself as a member of the association:Provided that nothing contained in this sub-section shall affect the operation of section 69 of the Indian Partnership Act, 1932 (Central Act 9 of 1932).
