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[Cites 0, Cited by 1] [Section 19(2)] [Section 19] [Entire Act]

State of Karnataka - Subsection

Section 19(2)(a) in The Karnataka Cinemas (Regulation) Act, 1964

(a)the particulars to be given in an application for a licence and the terms, conditions and restrictions, subject to which a licence may be granted under this Act and the fees to be paid in respect of such licence;