Section 1 in The Karnataka Electricity (Taxation on Consumption or Sale) Act, 1959
1. Short title, extent and commencement.
(1)This Act may be called the [Karnataka] [Adapted by the Karnataka Adaptations of Laws Order, 1973, w.e.f.01.11.1973] Electricity (Taxation on Consumption [or sale] [Inserted by Act of 31of 2013 w.e.f.05.03.2013]) Act, 1959.(2)It extends to the whole of the [State of Karnataka] [Adapted by the Karnataka Adaptations of Laws Order, 1973, w.e.f.01.11.1973].(3)The provisions of this Act, except section 13, shall be deemed to have come into force on the first day of July, 1959.
