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[Cites 0, Cited by 0] [Section 4B] [Entire Act]

State of Karnataka - Subsection

Section 4B(4) in The Karnataka Pawnbrokers Act, 1961

(4)Every person aggrieved by an order under sub-section (1) may, within a period of one month from the date on which the order was communicated to him, prefer an appeal to the prescribed authority whose decision shall be final.