Legal Document View

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
[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Karnataka - Subsection

Section 19(2) in Karnataka Silkworm Seed Cocoon and Silk Yarn (Regulation of Production, Supply, Distribution and Sale) Act, 1959

(2)Mercara and Virajpet taluks in Coorg District.Bangalore, dated 8th-15th April 1968 [No. CI 20 BAD 67 (l)]S.O. 789. - In exercise of the powers conferred by sub-section (3) of Section 1 of the Karnataka Silkworm Seed Cocoon and Silkyarn (Regulation of Production, Supply, Distribution and Sale) Act, 1959 (Karnataka Act 5 of 1960) the Government of Karnataka hereby specifies 20th May 1968 as the date on which the provisions of Sections 6, 7, and 8 of the said Act, shall come into force in Mandya Taluk of Mandya District.Bangalore, dated 12th-16th December, 1969.S. O. 2596. - In exercise of the powers conferred by sub-section (2) of Section 1 of the Mysore Silkworm Seed and Cocoon (Regulation of Production, Supply and distribution) (Amendment) Act, 1969 (Mysore Act No. 29 of 1969), the Government of Mysore, hereby appoints 22nd day of December, 1969 as the date on which the said Act shall come into force.Bangalore, dated 20th March 1972 [No. CI 31 BAD 71] - In exercise of the powers conferred by sub-section (3) of Section 1 of the Karnataka Silkworm Seed Cocoon and Silkyarn (Regulation of Production, Supply, Distribution and Sale) Act, 1959 (Karnataka Act 5 of 1960) the Government of Karnataka hereby specifies the 23rd March 1972 as the date on which the provisions of section 6, 7 and 8 of the said Act shall come into force in the areas specified in the schedule below:-
District Taluks/Village
1. Bangalore District (a) All the villages of Nelamangala Taluk except the villagesmentioned in Notification No. CI 131 SAD 59, dated 8th April1960 where the provisions of the said section have already beenin force.
    (b) All the villages of Magadi Taluk except the villagesmentioned in Notification No. CI 131 SAD 59, dated 8th April1960 where the provisions of the said sections have already beenin force.
    (c) All the villages of Doddaballapur Taluk Except the villagesmentioned in Notification No. CI 131 SAD 59, dated 8th April1960 where the provisions of the said sections have already beenin force.
2. Tumkur District (a) All the villages of Kunigal Taluk except the villagesmentioned in Notification No. CI 131 SAD 59, dated 8th April1960 where the Provisions of the said sections have already beenin force.
    (b) All the villages of Gubbi Taluk except the villagesmentioned in the Notification No. CI 131
    SAD 59, dated 8th April 1960 where the provisions of the saidSection have already been in force.