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

State of Tamilnadu - Subsection

Section 4C(1) in Tamil Nadu Pawnbrokers Rules, 1943

(1)If a licence is lost or destroyed or spoiled, the pawnbroker shall forthwith report the matter to the authority by whom the licence was granted or last renewed and shall apply to him with a treasury receipt for the payment of a fee of Rs. 30 (Rupees thirty only) for the issue of a duplicate licence.