(1)This Act may be called the Karnataka Tax on Luxuries [x x x] [Omitted by Act 7 of 1997 w.e.f. 1.4.1997] Act, 1979.(2)It extends to the whole of the State of Karnataka.(3)It shall come into force on such [date] [Act came into force on 1.6.1979] as the State Government may, by notification in the official Gazette, appoint.[Chapter I [Inserted by Act 7 of 1997 w.e.f. 1.4.1997] Preliminary]
