Section 1(2) in Karnataka Scheduled Castes, Scheduled Tribes and other Backward Classes (Reservation of Appointments, etc.,) Act, 1990
(2)It shall come into force on such [date] [Act came into force w.e.f. 1.6.1992 Vide notification No. SWL 217 SAD 90(p-1) dated 19.5.1992.] as the State Government may, by notification, appoint.
