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State of Karnataka - Section

Section 1 in The Karnataka Public Moneys (Recovery Of Dues) Act, 1979

1. Short title and commencement.-

(1)This Act may be called the Karnataka Public Moneys (Recovery of Dues) Act, 1979.
(2)Section 6 shall come into force at once. Other sections shall be deemed to have come into force on the fifteenth day of June 1976.