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[Cites 0, Cited by 0] [Section 20(1)] [Section 20] [Entire Act]

State of Telangana - Subsection

Section 20(1)(b) in Telangana Pawn Brokers Act, 2002

(b)if, it is brought to the notice of the authority after the grant of the licence, that for any reason the licensing authority could have refused to grant the licence to the Pawn Broker under sub-section (3) of section 4; or