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[Cites 0, Cited by 0] [Section 10(1)] [Section 10] [Entire Act]

State of Telangana - Subsection

Section 10(1)(b) in Telangana Pawn Brokers Act, 2002

(b)If the pawner delivers back to the Pawn Broker the declaration duly made before any Magistrate or Notary by the pawner and by a person identifying him, the pawner shall have, as between himself and the Pawn Broker, all the same rights and remedies as if he had produced the pawnticket: