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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Karnataka - Subsection

Section 4(4) in Karnataka Race Courses Licensing Act, 1952

(4)The Government may, by such licence, authorize the licensee to grant, subject to such conditions as may be specified by the Government in such licence, a permit to an book-maker for such period not exceeding the period of the licence granted to the licensee as the licensee may think fit.