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[Cites 0, Cited by 0] [Section 1] [Entire Act]

State of Karnataka - Subsection

Section 1(3) in Sri Malai Mahadeswaraswamy Kshethra Development Authority Act, 2013

(3)It shall come into force from such date as the State Government may, by notification, appoint and different dates may be appointed for different provisions of the Act.