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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Karnataka - Subsection

Section 5(1) in Karnataka Lifts Act, 1974

(1)Notwithstanding anything contained in sections 3 and 4, every owner of a place in which a lift has been installed before the date of the commencement of this Act, shall within two months from such date apply for a licence for the working of such lift.