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

State of Karnataka - Subsection

Section 1(4) in Karnataka(Belgaum and Gulbarga Areas) Religious and Charitable Inams Abolition Act, 1973

(4)It shall come into force on such [date] [Notification bringing the Act into force is not available.] as the State Government may, by notification, published in the official Gazette, appoint.