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[Cites 0, Cited by 0] [Section 1] [Entire Act]

State of Karnataka - Subsection

Section 1(2) in The Karnataka Souharda Sahakari Act, 1997

(2)It shall come into force on such [date] [Act came into force on 1.1.2001.] as the State Government may, by notification in the Official Gazette, appoint and different dates may be appointed for different provisions of this Act.