Section 1 in The Provincial Insolvency (Karnataka Extension And Amendment) Act, 1962
1. Short title, extent and commencement.-
(1)This Act may be called the Provincial Insolvency (Karnataka1 Extension and Amendment) Act, 1962.(2)It shall extend to the whole of the State of Karnataka.(3)It shall come into force on such date as the State Government may, by notification, in the official Gazette, appoint.
