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 Document Options Get in PDF Print it! [Cites 0, Cited by 2] [Section 5] [Entire Act] State of Karnataka - Subsection Section 5(3) in The Karnataka Cinemas (Regulation) Act, 1964 (3)Where the licensing authority refuses to grant the licence, it shall do so by an order communicated to the applicant, giving the reasons for such refusal.
