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[Cites 0, Cited by 0] [Section 4(3)] [Section 4] [Entire Act]

State of Andhra Pradesh - Subsection

Section 4(3)(b) in Andhra Pradesh Pawn Brokers Act, 2002

(b)that the applicant has made wilful default in complying with or knowingly acted in contravention of any requirement of this Act; or