Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3(3)] [Section 3] [Entire Act]

State of Andhra Pradesh - Subsection

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

(c)Where a Pawn Broker is any other association of individuals, not required to be registered under the Indian Companies Act, 1956, a separeate licence shall be obtained by each such individual in his name describing himself as a member of the association: