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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Karnataka - Subsection

Section 4(1) in Karnataka Lifts Act, 1974

(1)Every owner of a place who is permitted to install a lift under section 3,shall, within one month after the completion of the erection of such lift deliver or send or cause to be delivered or sent to such officer as the Government may authorise in this behalf notice in writing of such completion and shall make an application to him for a licence for working the lift.