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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Karnataka - Subsection

Section 47(1) in The Karnataka Prohibition Act, 1961

(1)Whenever the authority granting the licence considers that it should be cancelled for any cause other than those specified in section 45, he may cancel the licence either,—
(a)on the expiration of not less than fifteen days’ notice in writing of his intention to do so; or
(b)forthwith without notice after recording his reasons in writing for doing so.