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[Cites 0, Cited by 0] [Section 1(3)] [Section 1] [Entire Act]

State of Karnataka - Subsection

Section 1(3)(a) in Karnataka Nurses, Midwives and Health Visitors Act, 1961

(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.