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State of Karnataka - Section

Section 1 in The Karnataka Pawnbrokers Act, 1961

1. Short title, extent and commencement.—

(1)This Act may be called the Karnataka Pawnbrokers Act, 1961.
(2)It extends to the whole of the State of Karnataka.
(3)It shall come into force,-
(a)at once in the Mangalore and Kollegal Area; and
(b)in such other area of the State on such date as the State Government may by notification specify.