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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Karnataka - Subsection

Section 11(3) in The Karnataka Cinemas (Regulation) Act, 1964

(3)The licensing authority shall, thereupon, after consulting such authority or officer as may be prescribed, grant or refuse permission and the provisions of section 6, section 8 and section 10 relating to licences shall, so far as may be, apply to permission underthis section.