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

State of Andhra Pradesh - Subsection

Section 10(1)(a) in Andhra Pradesh Pawn Brokers Act, 2002

(a)A pawner alleging that the pawn ticket has been lost, mislaid, destroyed or stolen or fraudulently obtained from him. may apply to the Pawn Broker for t he prescribed declaration form which the Pawn Broker shall deliver to him.