Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Scheduled Castes And The Scheduled Tribes (Prevention Of Attrocities) (Karnataka Amendment) Act, 2002 35 of 2003 [02 August 2003] CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 14 Scheduled Castes And The Scheduled Tribes (Prevention Of Attrocities) (Karnataka Amendment) Act, 2002 35 of 2003 [02 August 2003] An Act to amend the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 in its application to the State of Karnataka. Whereas it is expedient to amend the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 (Central Act 33 of 1989) in its application to the State of Karnataka for the purposes hereinafter appearing: Be it enacted by the Karnataka State Legislature in the fifty third year of the Republic of India as follows:- 1. Short Title And Commencement :- (1) This Act may be called the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) (Karnataka Amendment) Act, 2002. (2) It shall come into force on such 1[date] as the State Government may, by notification in the Official Gazette appoint. 1. The Act has come into force on 30th day of September 2003, (Notification No. HD 247 PCR 2000(P) dated 30.9.2003) 2. Amendment Of Section 14 :- In section 14 of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 (Central Act 33 of 1989), for the words "to try offences under this Act", the words "to take cognizance of offences under this Act as a court of original jurisdiction and to try such offences" shall be substituted.