Section 1 in The Karnataka Homeopathic Practitioners Act, 1961.
1. Short title, extent and commencement
(1)This Act may be called the Karnataka Homoeopathic Practitioners Act, 1961.(2)It extends to the whole of the State of Karnataka.(3)Chapters I, IV and VI shall come into force at once and the remaining provisions of this Act shall come into force on such date as the State Government may by notification appoint.
