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[Cites 0, Cited by 1] [Section 16] [Entire Act]

State of Tamilnadu - Subsection

Section 16(7) in Tamil Nadu Pawn Brokers Act, 1943

(7)sells or otherwise disposes of any pledge pawned with him except at such time and in such manner as is authorised by or under this Act, shall be punished with imprisonment for a term which may extend to six months or with fine which may extend to one thousand rupees or with both.]