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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Karnataka - Subsection

Section 15(4) in The Karnataka Cinemas (Regulation) Act, 1964

(4)Where an order under sub-section (1) has been issued by the licensing authority, a copy thereof together with a statement of the reasons therefor, shall forthwith be forwarded by him to the State Government and the State Government may, on a consideration of all the facts of the case, either confirm or vary or cancel the order.