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[Cites 0, Cited by 1] [Section 3] [Entire Act]

State of Karnataka - Subsection

Section 3(2) in The Karnataka Regulation of Stone Crushers Act, 2011

(2)Any person who is carrying on the business of stone crusher on the date of commencement of this Act with a license issued by any authority shall apply to the Licencing Authority for a license under section 4 of the Act within three months from the date of declaration of safer zone under section 6.