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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Tamilnadu - Subsection

Section 12(16) in Tamil Nadu Pawnbrokers Rules, 1943

(16)The appraiser shall be eligible for commission for valuing each of the articles referred to in sub-rule (15) at the rate of half a per cent on the value of the article assessed which shall be not less than rupees two and not more than rupees ten.