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

State of Karnataka - Subsection

Section 1(3) in Karnataka Co-Operative Societies Act, 1959

(3)It shall come into force on such [date] [Act came into force on 1.6.1960 by notification. Text of the notification is at the end of the Act.] as the State Government may, by notification in the official Gazette, appoint.