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[Cites 0, Cited by 0] [Section 25(2)] [Section 25] [Entire Act]

State of Andhra Pradesh - Subsection

Section 25(2)(f) in Andhra Pradesh Pawn Brokers Act, 2002

(f)Sells or otherwise disposes of any pledge pawned with him except at such time and in such manner as is authorised by or under this Act; shall be punished with imprisonment for a term which shall not be less than one year but which may extend to three years and with fine which may extend to rupees fifty thousand.