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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Tamilnadu - Subsection

Section 12(14) in Tamil Nadu Pawnbrokers Rules, 1943

(14)Where a pledge has been sold for more than the amount of the loan and interest and prescribed charges due to the sale, the pawnbroker shall, within thirty days from the date of the sale, intimate the pawner by registered post acknowledgement due the surplus amount realized by these sale.