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[Cites 0, Cited by 0] [Section 68] [Entire Act]

State of Karnataka - Subsection

Section 68(2) in Karnataka Rent Act, 1999

(2)The provisions made by any notification under sub-section (1) shall, subject to the provisions of sections 67 have effect as if enacted in this Act, and any such notification may be made so as to be retrospective to any date not earlier than the date of commencement of this Act-