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

State of Karnataka - Subsection

Section 4(3) in Karnataka Lifts Act, 1974

(3)On receipt of such application such officer as may be authorised in this behalf by the Government, after making such enquiry as may be necessary, forward the application with his remarks to the Government. The Government may, thereupon, either grant or refuse the licence.