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[Cites 0, Cited by 0] [Section 12(4)] [Section 12] [Entire Act]

State of Tamilnadu - Subsection

Section 12(4)(d) in Tamil Nadu Pawn Brokers Act, 1943

(d)The surplus amount so deposited by the pawnbroker under clause (c) shall be dealt with by the licensing authority in accordance with such rules as may be made by the State Government in this behalf.]