Section 132(2) in Karnataka Co-Operative Societies Act, 1959
(2)If any difficulty arises in giving effect to the provisions of this Act (otherwise than in relation to the transition from the provisions of the Acts in force before the commencement of this Act), the State Government may by notification make such provisions, not inconsistent with the purposes of this Act, as appear to it to be necessary or expedient for removing the difficulty.NotificationBangalore, dated the 25th May, 1960. [No. A & F 21 CAD 59 (II)]In exercise of powers conferred by sub-section (3) of Section 1 of the Mysore Co-operative Societies Act, 1959 (Mysore Act 11 of 1959), the Government of Mysore hereby appoint the 1st day of June 1960, as the date on which the said Act shall come into force.Bangalore, dated 22nd-23rd June, 1965.[No. DPC 88 CBA 64.]S.O. 2640. - In exercise of the powers conferred by sub-section (2) of Section 1 of the Mysore Co-operative Societies (Amendment) Act, 1964 (Mysore Act 40 of 1964), the Government of Mysore hereby appoints the Twenty-sixth day of June 1965, as the date on which the said Act shall come into force.Bangalore, dated 11th April 1968 [No. DPC 257 CMD 65]S.O. 526. - In exercise of the powers conferred by sub-section (3) of Section 1 of the Mysore Agricultural Produce Marketing (Regulation) Act, 1966 (Mysore Act 27 of 1966), the Government of Mysore hereby appoints the first day of May 1968, as the date on which the said Act, shall come into force.Bangalore, dated the 30th December 1967 [No. FD 421 CSL 67.]S.O. 2511. - In exercise of the powers conferred by sub-section (2) of Section 1 of the Mysore Sales Tax (Amendment) Act, 1967 (Act No. 16 of 1967), the, Government of Mysore hereby appoints the 1st day of January 1968, as the date on which all the provisions of the said Act shall come into force.Bangalore, dated 17th July 1975.[ No. PD 87 PCM 71]S.O. 2050. - In exercise of the powers conferred by sub-section (3) of Section 1 of the Karnataka Agricultural Credit Operations and Miscellaneous Provisions Act, 1974 (Karnataka Act 2 of 1975), the Government of Karnataka hereby appoints the Seventeenth day of July 1975 as the date on which the said Act shall come into force in the whole of the State of Karnataka.Bangalore, dated the 23rd September 1975 [No. RDC 322 CEA 75]S.O. 3077. - In exercise of the powers conferred by sub-section (2) of Section 1 of the Karnataka Co-operative Societies (Amendment) Act, 1975 (Karnataka Act No. 39 of 1975), the Government of Karnataka hereby appoints the twenty-third day of September 1975 as the date on which the said Act shall come into force.Bangalore, dated 12th August 1998. [No. CMW 131 CLM 98]In exercise of the powers conferred by sub-section (2) of Section 1 of the Karnataka Co-operative Societies (Amendment) Act, 1997 (Karnataka Act 25 of 1998), the Government of Karnataka hereby appoints the fifteenth day of August 1998 to be the day from which all the provisions of the said Act, except provisions of Section 6(2)(iv) inserted by Section 5, Section 29G inserted by Section 29, Section 39A (3) inserted by Section 36, Section 69(3) inserted by Section 46 and Section 111A omitted by Section 61 of the said Act, shall come into force.Bangalore, dated 27th October 1998. [No. CMW 131 CLM 98]In exercise of the powers conferred by sub-section (2) of Section 1 of the Karnataka Co-operative Societies (Amendment) Act, 1997 (Karnataka Act 25 of 1998), the Government of Karnataka hereby appoints the twenty seventh day of October 1998 to be the day from which the provisions of section 6(2) (iv) inserted by section 5; section 29G inserted by section 29, section 39A (3) inserted by section 36, section 69 (3) inserted by section 46 and section 111A omitted by section 61 of the said Act, shall come into force.Bangalore, dated 20th June 2000. [No. CMW 60 CLM 99]In exercise of the powers conferred by sub-section (2) of Section 1 of the Karnataka Co-operative Societies (Second Amendment) Act, 1997 (Karnataka Act 2 of 2000), the Government of Karnataka hereby appoints the twentieth day of June 2000 to be the day from which all the provisions of the said Act, except the provisions of section 26A and section 26B inserted by section 2 of the said Act shall come into force.Bangalore dated 2nd June, 2003 [No. CMW 90 CLM 2003]In exercise of the powers conferred by sub-section (2) of section1 of the Karnataka Co-operative Societies (Second Amendment) Act, 1997 (Karnataka Act No.2 of 2000), the Government of Karnataka hereby appoints the 31st of May, 2003 to be the date from which the provisions of Section 26A and Section 26B inserted by Section 2 of the said Act shall come into force.Bangalore dated 5th September, 2001 [No. CMW 48 CLM 2001]In exercise of the powers conferred by sub-section (2) of Section 1 of the Karnataka Co-operative Societies (Second Amendment) Act, 2000 (Karnataka Act 24 of 2001), the Government of Karnataka hereby appoints the fifth day of September 2001 to be the day from which all the provisions of the said Act, shall come into force.
