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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Tamilnadu - Subsection

Section 5(4) in Tamil Nadu Pawnbrokers Rules, 1943

(4)Where a pawner redeems the pledge before it is actually disposed by sale in public auction, the pawnbroker may demand and take from him the charges, if any, incurred by the pawnbroker in bringing the pledge to auction.