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[Cites 0, Cited by 1] [Section 343] [Entire Act]

State of Karnataka - Subsection

Section 343(2) in Karnataka Municipal Corporations Act, 1976

(2)The Commissioner may at any time cancel or suspend any licence granted under sub-section (1) if he is of opinion that the premises covered thereby are not kept in conformity with the conditions of such licence or with the provisions of any bye-law made under section 423 relating to such premises whether or not the licensee is prosecuted under this Act.