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[Cites 0, Cited by 2] [Section 5] [Entire Act]

State of Karnataka - Subsection

Section 5(3) in The Karnataka General Clauses Act, 1899

(3)[ In every Act referred to in clause (iii) [or clause (iv)] [Added by Act 12 of 1953] of sub-section (1), the date of publication in the official Gazette shall be printed either above or below the title of the Act and shall form part of the Act.]