Section 3 in The Provincial Insolvency (Karnataka Extension And Amendment) Act, 1962
3. Extension of Central Act V of 1920 to the whole of the State of Karnataka.-
The Provincial Insolvency Act, 1920 (Central Act V of 1920), (hereinafter referred to as the principal Act) as amended by this Act, is hereby extended to, and shall be in force in the whole of the State of Karnataka.
