Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 1] [Entire Act] State of Karnataka - Subsection Section 1(2) in The Karnataka Public Moneys (Recovery Of Dues) Act, 1979 (2)Section 6 shall come into force at once. Other sections shall be deemed to have come into force on the fifteenth day of June 1976.
