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[Cites 0, Cited by 4] [Section 1] [Entire Act]

State of Karnataka - Subsection

Section 1(3) in Hindu Religious Institutions and Charitable Endowments Act, 1997

(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 classes of Hindu Religious Institutions and Charitable Endowments.