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[Cites 0, Cited by 1] [Section 11] [Entire Act]

State of Karnataka - Subsection

Section 11(1) in The Karnataka Pawnbrokers Act, 1961

(1)Every pledge shall be redeemable within one year from the day of pawning exclusive of that day; and there shall be added to that year of redemption fifteen days of grace within which every pledge (if not redeemed within the period of redemption) shall continue to be redeemable.