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 33] [Entire Act] State of Telangana - Subsection Section 33(5) in Telangana Pawn Brokers Act, 2002 (5)No order of suo-motu revision shall be made by the Government under this section after the expiry of three years from the date of the order which is sought to be revised.
