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[Cites 0, Cited by 0] [Section 6E] [Entire Act]

State of Karnataka - Subsection

Section 6E(5) in The Karnataka Entertainments Tax Act, 1958

(5)The prescribed authority may for good and sufficient reasons, cancel any registration granted, on its own motion or on the application of the proprietor. Provided that no registration granted shall be cancelled on its own motion without giving a reasonable opportunity to the proprietor]