Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Press And Registration Of Books (Karnataka Amendment) Act, 1972 10 of 1972 [09 November 1972] CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 11A Press And Registration Of Books (Karnataka Amendment) Act, 1972 10 of 1972 [09 November 1972] An Act further to amend the Press and Registration of Books Act, 1867 in its application to the 1[State of Karnataka]. WHEREAS it is expedient further to amend the Press and Registration of Books Act, 1867 (Central Act 25 of 1867) in its application to the 1[State of Karnataka]; BE it enacted by the 1[Karnataka] State Legislature in the Twenty-third year of the Republic of India as follows:- 1. Adapted by the Karnataka Adaptations of Laws Order 1973 w.e.f. 01.11.1973 1. Short Title And Commencement :- (1) This Act may be called the Press and Registration of Books (1[Karnataka] Amendment) Act, 1972. (2) It shall come into force on such 2[date] as the State Government may, by notification in the Official Gazette, appoint. 1. Adapted by the Karnataka Adaptations of Laws Order 1973 w.e.f. 01.11.1973. 2. Information about notification appointing the date is not available 2. Amendment Of Section 11A :- In section 11A of the Press and Registration of Books Act, 1867 (Central Act 25 of 1867) in its application to the 1[State of Karnataka] other than the 1[Belgaum Area] for the words "two", the word "three" shall be substituted. 1. Adapted by the Karnataka Adaptations of Laws Order 1973 w.e.f. 01.11.1973.