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(7) in Andhra Pradesh Pawn Brokers Rules, 2007 (7)No Pawn broker or his agent shall bid for and purchase at a sale by public auction conducted under subsection (1) of Section 13, a pledge pawned with him.
