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[Cites 0, Cited by 1] [Section 13] [Entire Act]

State of Karnataka - Subsection

Section 13(3) in Karnataka Ground Water (Regulation and Control of Development and Management) Act, 2011

(3)Every person for the purpose of getting a registration under sub-section (1) shall make an application to the Authority in such form, containing such particulars and accompanied by such fees as may be prescribed.