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

State of Karnataka - Subsection

Section 6(4) in Karnataka Public Safety (Measures) Enforcement Act, 2017

(4)The licensing authority concerned shall, on receipt of such report under sub-section (3), issue show cause notice to the owner/manager/person or the persons who are running any such establishment and shall cancel license.