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

State of Andhra Pradesh - Subsection

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

(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.