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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Karnataka - Subsection

Section 6(1) in Karnataka Sakaala Services Act, 2011

(1)Every citizen having applied for any citizen related services shall be provided an application number by the concerned Public Authority, or local Authority, as the case may be, and shall be entitled to obtain and monitor status of his application online in accordance with such procedure as may be prescribed.