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

State of Karnataka - Subsection

Section 1(3)(ii) in Karnataka Traffic Control Act, 1960

(ii)If in any area, the [Karnataka] [Adapted by the Karnataka adoptation of laws order 1973 w.e.f. 01.11.1973.] Public Conveyances Act, 1959, is in force, the provisions of Chapter IV of this Act and the rules made thereunder, corresponding to the provisions of the [Karnataka] [Adapted by the Karnataka adoptation of laws order 1973 w.e.f. 01.11.1973.] Public Conveyances Act, 1959, and the rules made thereunder, shall not apply to such area, and save as aforesaid the provisions of this Act shall have effect in such area.