Section 35 in Karnataka Medical Registration Act, 1961
35. Power to remove difficulties.
(1)If any difficulty arises in giving effect to the provisions of this Act in consequence of the transition to the said provisions from the provisions of the Acts in force immediately before the commencement of this Act, the State Government, may by notification make such provisions as appear to it to be necessary or expedient for removing the difficulty.(2)Every notification issued under sub-section (1) shall, as soon as may be after it is issued, be laid before both Houses of the State Legislature.NotificationBangalore, dated 19th August, 1963 [No. PLM 251 MDA 61]In exercise of the powers conferred by sub-section (3) of Section 1 of the Mysore Medical Registration Act, 1961 (Mysore Act 34 of 1961), the Government of Mysore hereby appoints the 22nd August 1963 as the date on which the provisions of the said Act shall come into force.(Published in the Karnataka Gazette, Part IV-2C(ii), dated 5th September, 1963 at page. 656.)Notification(Published in the Karnataka Gazette, Part IV-A (Extra Ordinary) No. 110, dated: 14.02.2012)Bangalore, Dated: 13th February, 2012 (No. HFW 416 MPS 2011)In exercise of the powers conferred by sub-section (2) of Section 1 of the Karnataka Medical Registration (Amendment) Act, 2003 (Karnataka Act 43 of 2003), the Government of Karnataka, hereby appoints the 1st day of March 2012 as the date on which all the provisions of the said Act, shall come into force.
