Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 20] [Entire Act] State of Andhra Pradesh - Subsection Section 20(9) in Andhra Pradesh Pawn Brokers Rules, 2007 (9)The Pawnbroker shall, after receipt of the auction particulars, deliver a copy duly indicating the details and the excess amount to be paid to the Pawner with proper acknowledgment.
