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

State of Karnataka - Subsection

Section 1(3) in The Karnataka Animal Diseases (Control) Act, 1961

(3)It shall come into force at once in the areas in which the enactments repealed by section 38 are in force; and shall come into force in any other area on such date as the State Government may, by notification specify.