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[Cites 0, Cited by 0] [Section 35(2)] [Section 35] [Entire Act]

State of Telangana - Subsection

Section 35(2)(e) in Telangana Pawn Brokers Act, 2002

(e)the procedure which should be followed and the powers which may be exercised by the authorities exercising functions, holding inquiries and hearing appeals under this Act;