Section 49(3) in Karnataka Universities of Agricultural Sciences Act, 1963
(3)Every order published under this section shall, as soon as may be after its publication, be laid before both Houses of the State Legislature.NotificationsBangalore, dated the 22nd April, 1964. [No. AF 229 AML 63]S.O. 602. - In exercise of the powers conferred by sub-section (3) of Section 1 of the University of Agricultural Sciences Act, 1963 (Mysore Act No. 22 of 1963), the Government of Mysore hereby appoints the 24th April 1964 to be the date on which the said Act, shall come into force.Bangalore, dated the 9th September, 1986. [No. AHD 65 AUM 86]No. AHD 65 AUM 86. - In exercise of the powers conferred by sub-section (2) of section 1 of the University of Agricultural Sciences (Amendment) Act, 1986 (Karnataka Act 14 of 1986), the Government of Karnataka hereby appoints the first day of October 1986, as the date on which the said Act shall come into force.
