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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Karnataka - Subsection

Section 17(4) in The Karnataka Lifts, Escalators And Passenger Conveyors Act, 2012

(4)The Appellate Authority shall dispose of the Appeal, after giving both parties to the appeal a reasonable opportunity of being heard and pass such orders thereon as it thinks fit and proper.