Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 12] [Entire Act]

State of Karnataka - Section

Section 3 in The Karnataka Cinemas (Regulation) Act, 1964

3. Licensing authority.-

The authority having power to grant licences under this Act shall, in every district be the District Magistrate.Explanation.- In this section, “District Magistrate,” means the Deputy Commissioner exercising the powers of a District Magistrate or an Additional District Magistrate.