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[Cites 0, Cited by 0] [Section 298(1)] [Section 298] [Entire Act]

State of Karnataka - Subsection

Section 298(1)(b) in Karnataka Panchayat Raj Act, 1993

(b)uses any place without a licence required by sections 66, 67, 68, and 69 or in contravention of any of the conditions or during the suspension of the licence; or