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

State of Karnataka - Subsection

Section 1(3) in Karnataka Tax on Luxuries Act, 1979

(3)It shall come into force on such [date] [Act came into force on 1.6.1979] as the State Government may, by notification in the official Gazette, appoint.[Chapter I [Inserted by Act 7 of 1997 w.e.f. 1.4.1997] Preliminary]