(1)This Act may be called the Karnataka Debt Relief Act, 1976.(2)It extends to the whole of the State of Karnataka.(3)Sections 3, 4, 7 and 8 shall be deemed to have come into force on the twenty-first day of October, 1975, sections 5 and 6 shall be deemed to have come into force on the eleventh day of November, 1975 and section 9 shall be deemed to have come into force on the twenty-eighth day of November 1975.
