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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Telangana - Subsection

Section 28(2) in Telangana Pawn Brokers Act, 2002

(2)Any Court convicting a Pawn Broker of a contravention of the provisions of clause (c) or clause (d) of sub-section (1) of section 11, may direct him to furnish a receipt or statement of account in accordance with the provisions of that clause, and if the Pawn Broker fails to comply with the direction, the Court may order his licence as a Pawn Broker to be cancelled.