Section 1 in The Karnataka Animal Diseases (Control) Act, 1961
1. Short title, extent and commencement.
(1)This Act may be called the Karnataka Animal Diseases (Control) Act, 1961.(2)It shall extend to the whole of the State of Karnataka.(3)It shall come into force at once in the areas in which the enactments repealed by section 38 are in force; and shall come into force in any other area on such date as the State Government may, by notification specify.
