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[Cites 0, Cited by 0] [Section 10B(3)] [Section 10B] [Entire Act]

State of Tamilnadu - Subsection

Section 10B(3)(b) in Tamil Nadu Pawn Brokers Act, 1943

(b)An Inspector shall have authority to require any person whose testimony he may require regarding any loan or pledge or any other transaction of a pawnbroker to attend before him or to produce or cause to be produced any document and to examine such person on oath.