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[Cites 0, Cited by 0] [Section 11(1)] [Section 11] [Entire Act]

State of Andhra Pradesh - Subsection

Section 11(1)(d) in Andhra Pradesh Pawn Brokers Act, 2002

(d)on a requisition in writing made by the pawner, furnish to him or to any person mentioned by him a statement of account signed by himself or his agent, showing the particulars referred to in clause (a) and also the amount which remains outstanding on account of the principal and of interest, and may charge such sum as the State Government may prescribe as fee therefor.