Section 1 in Karnataka Silkworm Seed Cocoon and Silk Yarn (Regulation of Production, Supply, Distribution and Sale) Act, 1959
1. Short title, extent and commencement.
(1)This Act may be called the [Karnataka] [Adopted by the Karnataka Adaptations of laws order 1973 w.e.f. 1.11.1973.] Silkworm Seed [cocoon and silk yarn] [Substituted by Act 33 of 1989 w.e.f 6.11.1979.] (Regulation of Production, Supply, [Distribution and Sale] [Substituted by Act 33 of 1989 w.e.f 6.11.1979.]) Act, 1959.(2)It extends to the whole of the [State of Karnataka] [Adopted by the Karnataka Adaptations of laws order 1973 w.e.f. 1.11.1973.].(3)[Sections 10 and 19] [Substituted by Act 22 of 2000 w.e.f. 25.2.1960.] shall come into force at once in the whole of the [State of Karnataka] [Adopted by the Karnataka Adaptations of laws order 1973 w.e.f. 1.11.1973.] and the rest of this Act shall come into force at once in the areas of the State in which the Mysore Silkworm Seed (Control of Distribution) Act, 1952, is in force. All or any of the provisions of this Act (except [Sections 10 and 19] [Substituted by Act 22 of 2000 w.e.f. 25.2.1960.]) shall come into force in such other area or areas of the State on such [date or dates] [Different provisions of the Act came into force on different dates in different areas of the State text of the notifications are at end of the pages.] as the Government may by notification specify.
