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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Karnataka - Subsection

Section 4(2) in The Karnataka Regulation of Stone Crushers Act, 2011

(2)On receipt of application for grant or renewal of licence, the Licencing Authority shall cause inspection of the location and after verifying the fulfilment of other conditions of licence grant or reject the application within three months from the date of application.