Section 4 in The Provincial Insolvency (Karnataka Extension And Amendment) Act, 1962
4. Amendment of section 1 of Central Act V of 1920.-
In sub-section (2) of section 1 of the principal Act, after the expression "except the territories which immediately before the 1st November 1956, were comprised in Part B States", the expression "other than the territories specified in clause (a) and clause (c) of sub-section (1) of section 7 of the States Reorganisation Act, 1956 (Central Act 37 of 1956)" shall be added.
