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[Cites 0, Cited by 0] [Section 3(3)] [Section 3] [Entire Act]

State of Telangana - Subsection

Section 3(3)(c) in Telangana Pawn Brokers Act, 2002

(c)Where a Pawn Broker is any other association of individuals, not required, to be registered under the Indian Companies Act, 1956, (Central Act 1 of 1956) a separate licence shall be obtained by each such individual in his name describing himself as a member of the association: