14B. Publication of order of cancellation [or suspension] [Added for the words 'cancellation' by section 3(i) of the Tamil Nadu Pawnbrokers (Amendment) Act, 1983 (Tamil Nadu Act 47 of 1983).].
- Every order of cancellation [or suspension] [Inserted by section 3(ii) of the Tamil Nadu Pawnbrokers (Amendment) Act, 1983 (Tamil Nadu Act 47 of 1983).] of a licence under section 14-A shall be notified in the District Gazette and also on the notice board of the office of the licensing authority.
