Section 1(4) in The Karnataka Prohibition Act, 1961
(4)(a)This section, section 2 and section 15 shall come into force at once in the whole of the State of Karnataka.(b)The other provisions of this Act shall come into force in such area of the State of Karnataka other than the areas in which this Act comes into force under sub-section (3), on such date as the State Government may, by notification, specify.
