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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Karnataka - Subsection

Section 15(3) in The Karnataka Cinemas (Regulation) Act, 1964

(3)If any question arises whether it is reasonably practicable to give to any person an opportunity of showing cause under sub-section (2), the decision thereon of the State Government or the licensing authority, as the case may be, shall be final.