Section 1 in Karnataka Medical Registration Act, 1961
1. Short title, extent and commencement.
(1)This Act may be called the [Karnataka] [Adapted by the Karnataka Adaptations of Laws Order, 1973 w.e.f. 01.11.1973.] Medical Registration Act, 1961.(2)It extends to the whole of the [State of Karnataka] [Adapted by the Karnataka Adaptations of Laws Order, 1973 w.e.f. 01.11.1973.].(3)It shall come into force on such [date] [Act came into force w.e.f. 22.8.1963 by notification. Text of the notification is at the end of the Act.] as the State Government may, by notification, appoint.
