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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Andhra Pradesh - Subsection

Section 19(1) in Andhra Pradesh Pawn Brokers Rules, 2007

(1)The Licensing Authority or any Revenue Officer authorized by the Licensing Authority/Appellate Authority/government, not below the rank of Mandal Revenue Inspector shall be appointed to be the Inspectors for the purpose of the Act and they can inspect and search the business premises or shop of the Pawn Broker during the office hours;