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State of Tamilnadu - Section

Section 4A in Tamil Nadu Pawnbrokers Rules, 1943

4A. Authority for the purpose of sub-clause (ii) of clause (a) of sub-section (4) and the proviso to sub-section (6) of section 8.

- The authority or person for the purpose of sub-clause (ii) of clause (a) of sub-section (4) and the proviso to subsection (6) of section 8, shall be the licensing authority concerned.