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

State of Karnataka - Subsection

Section 3(2) in Karnataka Public Safety (Measures) Enforcement Act, 2017

(2)Every owner or manager or person or the persons who are running an establishment shall save or store video footage properly for a period of thirty days or as notified by the Government and provide the same as and when required by an Inspector of Police having jurisdiction over the area or any other authority as may be notified by the Government.