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 2(5)] [Section 2] [Entire Act] State of Tamilnadu - Subsection Section 2(5)(iii) in Tamil Nadu Pawn Brokers Act, 1943 (iii)an advance made by Government or by any person authorised by Government to make advances in their behalf, or by any local authority;