(1)This Act may be called the [Karnataka] [Adapted by the Karnataka Adaptations of Laws Order, 1973 w.e.f. 1.11.1973] Stamp Act, 1957.(2)It extends to the whole of the [State of Karnataka] [Adapted by the Karnataka Adaptations of Laws Order, 1973 w.e.f. 1.11.1973].(3)It shall come into force on such [date] [Act came into force on 1.6.1958 by notification. Text of notification is at the end of the Act] as the State Government may, by notification in the Official Gazette appoint.
