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[Cites 0, Cited by 2] [Section 2] [Entire Act]

State of Tamilnadu - Subsection

Section 2(6) in Tamil Nadu Pawn Brokers Act, 1943

(6)"pawn broker" means a person who carries on the business of taking goods and chatties in pawn for a loan.Explanation. - Every person who keeps a shop for the purchase or sale of goods or chatties and who purchases goods or chatties and pays or advances thereon any sum of money, with or under an agreement or understanding expressed or implied that the goods or chatties may be afterwards repurchased on any terms is a pawnbroker within the meaning of this clause;