Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Registration (Karnataka Second Amendment) Act, 1976 64 of 1976 [01 December 1976] CONTENTS 1. Short Title Extent And Commencement 2. Amendment Of Section 1 3. Repeal Of Karnataka Ordinance No. 30 Of 1976 Registration (Karnataka Second Amendment) Act, 1976 64 of 1976 [01 December 1976] An Act to amend the Registration (Karnataka Amendment) Act, 1976. WHEREAS it is expedient to amend the Registration (Karnataka Amendment) Act, 1976 (Karnataka Act 55 of 1976); BE it enacted by the Karnataka State Legislature in the Twenty- seventh year of the Republic of India as follows :- 1. Short Title Extent And Commencement :- (1) This Act may be called the Registration (Karnataka) (Second Amendment) Act, 1976. (2) It extends to the whole of the State of Karnataka. (3) It shall be deemed to have come into force on the Twenty-fifth day of October 1976. 2. Amendment Of Section 1 :- For sub-section (3) of section 1 of the Registration (Karnataka Amendment) Act, 1976 (Karnataka Act 55 of 1976) the following sub-section shall be and shall be deemed always to have been substituted, namely:- "(3) This section and sections 3, 13, 14, 16, 17 and 19 shall come into force at once and the other sections shall come into force on such date as the State Government may, by notification, appoint and different dates may be appointed for different sections and areas." 3. Repeal Of Karnataka Ordinance No. 30 Of 1976 :- (1) The Registration (Karnataka) (Second Amendment) Ordinance, 1976 (Karnataka Ordinance No. 30 of 1976) is hereby repealed. (2) Notwithstanding such repeal anything done or any action taken under the Registration Act, 1908 as amended by the said Ordinance shall be deemed to have been done or taken under the Registration Act, 1908 as amended by this Act.