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[Cites 0, Cited by 0] [Section 34(2)] [Section 34] [Entire Act]

State of Karnataka - Subsection

Section 34(2)(b) in Karnataka Industrial Areas Development Act, 1966

(b)require the offender to appear before the Executive Member either personally or by a duly authorised agent on such date and at such time and place as may be specified in the notice and show cause as aforesaid.