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[Cites 0, Cited by 0] [Section 17(7)] [Section 17] [Entire Act]

State of Andhra Pradesh - Subsection

Section 17(7)(a) in Andhra Pradesh Pawn Brokers Act, 2002

(a)the power to break open any box or receptacle, safe, vault or door of any premises in which any accounts, registers, records, or pledges of the Pawn Broker are kept or reasonably suspected to be kept: