Section 1(3) in Karnataka Nurses, Midwives and Health Visitors Act, 1961
(3)(a)(i)Part I and section 29 of Part VII of this Act shall come into force at once in the whole of the [State of Karnataka] [Adapted by the Karnataka Adaptations of Laws Order 1973 w.e.f. 1.11.1973.].(ii)Parts II, III, V and VI and the remaining sections of Part VII of this Act shall come into force in the whole of the [State of Karnataka] [Adapted by the Karnataka Adaptations of Laws Order 1973 w.e.f. 1.11.1973.] on such [date] [Adapted by the Karnataka Adaptations of Laws Order 1973 w.e.f. 1.11.1973.] as the State Government may by notification appoint.(b)Part IV shall come into force on such [date] [Parts specified in section 1(3)(a)(ii) of the Act came into force w.e.f. 16.8.1968 by Notification No. PHS 22 MAA 62 dt. 30.7.1968.]1 and shall apply to such class of persons only in such areas as the State Government may by notification specify.
