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[Cites 0, Cited by 0] [Section 1] [Entire Act]

State of Karnataka - Subsection

Section 1(3) in Karnataka Ground Water (Regulation for Protection of Sources of Drinking Water) Act, 1999

(3)It shall come into force on such date as the State Government may, by notification appoint and different dates may be appointed for different local areas or different provisions of this Act.