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

State of Karnataka - Subsection

Section 13(5) in Karnataka Sakaala Services Act, 2011

(5)If the designated officer does not comply with sub-section (1) of section 5, then the applicant aggrieved from such non- compliance may submit an application directly to the competent officer. This application shall be disposed of in the manner as if it is the first appeal.