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[Cites 0, Cited by 0] [Section 12A(1)] [Section 12A] [Entire Act]

State of Tamilnadu - Subsection

Section 12A(1)(b) in Tamil Nadu Pawn Brokers Act, 1943

(b)where any debtor who is entitled to have the debt scaled down under section 8 of the Tamil Nadu Debt Relief Act, 1979 (President's Act 31 of 1976), has pledged any article with any pawnbroker, the pawnbroker shall not sell or otherwise dispose of, in any manner whatsoever, any such pledged article during the period up to and inclusive of the expiry of the last day of the eighteenth month immediately following the date of publication of the Tamil Nadu Pawnbrokers and Debt Relief Laws Tamil Nadu (Amendment) Act, 1980 (Tamil Nadu Act 35 of 1980), in the Tamil Nadu Government Gazette, and the period of one week thereafter;