Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Andhra Pradesh - Subsection

Section 24(2) in Andhra Pradesh Pawn Brokers Act, 2002

(2)If a Pawn Broker is convicted of offence under sub-section (1) after haring been previously convicted of such offence, the court convicting him may order his licence as a Pawn Broker to be cancelled.