Section 12A(1)(c) in Tamil Nadu Pawn Brokers Act, 1943

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State of Tamilnadu - Subsection

Section 12A(1)(c) in Tamil Nadu Pawn Brokers Act, 1943

(c)where any debtor to whom the provisions of the Tamil Nadu Debt Relief Act, 1980 (Tamil Nadu Act 13 of 1980) are applicable, has pledged any article with any pawnbroker, the pawnbroker shall not sell or otherwise dispose of, in any manner whatsoever, any such pledged article during the period up to and inclusive of the date of publication of the list of debtors under clause (a) of sub-section (3) of section 5 of the said Act and, in the case of debtors whose names are so published in the said list, the pawnbroker shall not sell or otherwise dispose of, in any manner whatsoever, the articles pledged by such debtors until final orders (including orders on appeal) are passed on the applications made by them;]

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State of Tamilnadu - Subsection

Section 12A(1)(c) in Tamil Nadu Pawn Brokers Act, 1943