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[Cites 0, Cited by 1] [Section 5] [Entire Act]

State of Karnataka - Subsection

Section 5(2) in The Karnataka Cinemas (Regulation) Act, 1964

(2)The licensing authority may, thereupon, after consulting such authority or officer as may be prescribed and subject to the provisions of this Act, and the rules made thereunder, grant the licence to such person and on such terms and conditions and subject to such restrictions as it may determine.