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 4] [Entire Act] State of Andhra Pradesh - Subsection Section 4(a) in Andhra Pradesh Pawn Brokers Rules, 2007 (a)In case of the areas mentioned at rule 3(a) above, the fee shall be Rupees One Thousand.
