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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Karnataka - Subsection

Section 12(5) in The Karnataka Regulation of Stone Crushers Act, 2011

(5)The Committee may also direct the licence holder to pay such amount to such of the victims as determined under sub-section (4) in addition to the amount paid by it, within a period of two months from the date of the Order failing which the license shall be cancelled.