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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 24] [Entire Act] State of Telangana - Subsection Section 24(2) in Telangana Pawn Brokers Act, 2002 (2)If a Pawn Broker is convicted of offence under subsection (1) after having been previously convicted of such offence, the Court convicting him may order his licence as a pawn Broker to be cancelled.
