Section 97 in Karnataka Khadi and Village Industries Act, 1956
97. (i) Audio Products
e.g. Radios, P.A. System, Two-in-Ones, Cassette Recorders(ii)Video Productse.g. TV sets(iii)Other Electronic products, including sub-assembliese.g. CalculatorsElectronic Gas LightersElectronic Lanterns / TorchesElectronic Clocks and Alaram Time-piecesElectronic Fan RegulatorsVoltage StabilisersAudio / Video TapesLoud SpeakersBattery EliminatorsAdaptersInverters, ConvertersMechanical TV TurnersGang CondensersTrimmer CapacitorsRF/IF Coils.]NotificationsBangalore, 16th September 1957 [No. CI 7 KHD 57].In exercise of the powers conferred by sub-section (3) of Section I of the Mysore Khadi and Village Industries Act, 1956 (Mysore Act 7 of 1957), the Government of Mysore is pleased to direct that the said Act shall come into force on the 18th day of September 1957 (18-9-1957) in the area of the whole of the State of Mysore excluding the Bombay Area and the Hyderabad Area.Bangalore, the 3rd June 1959 (Jyeishta 13, Saka Era 1881) (No. CI 31, KHD 57 (III)).In exercise of the powers conferred by sub-section (3) of Section 1 of the Mysore Khadi and Village Industries Act, 1956 (Mysore Act 7 of 1957), the Government of Mysore hereby specified 15th February, 1959 as the date on which the said Act shall come into force in the Bombay area.Bangalore, 28th August 1959 (Bhadrapada 6, Saka Era 1881) (No. CI 31 KHD 57 (III)).In exercise of the powers conferred by sub-section (3) of Section 1 of the Mysore Khadi and Village Industries Act, 1956 (Mysore Act 7 of 1957), the Government of Mysore hereby specified 1st August 1959 as the date on which the said Act shall come into force in the Hyderabad area.Bangalore, dated 6th August 1990. [No. CI 67 SLV 89]S. O. 679. - In exercise of the powers conferred by sub-section (1) of section 33 of the Karnataka Khadi and Village Industries Act 1956 (Karnataka Act 7 of 1957), the Government of Karnataka hereby further modifies the schedule to the said Act to regroup certain entries thereof as follows:-The existing schedule to the Karnataka Kadhi and Village Industries Act, 1958 (Karnataka Act 7 of 1957) is regrouped with certain additions as hereunder :-Note. - Schedule as in the body of the Act.
