Section 2 in The Provincial Insolvency (Karnataka Extension And Amendment) Act, 1962
2. Repeal of certain Bombay Acts.-
(1)The Presidency Towns Insolvency and the Provincial Insolvency (Bombay Amendment) Act, 1939 (Bombay Act XV of 1939), and the Provincial Insolvency (Bombay Amendment) Act, 1948 (Bombay Act LXVIII of 1948), are hereby repealed.(2)As from the date appointed under sub-section (3) of section 1, the amendments made by the Acts repealed by sub-section (1), (hereinafter in this section referred to as the repealed Acts) shall cease to continue and shall be omitted from the Provincial Insolvency Act, 1920 (Central Act V of 1920) and such of the provisions thereof as were affected by the repealed Acts shall stand revived to the extent to which they would have otherwise continued in operation but for the passing of the repealed Acts and after such revival, the amendments made to the principal Act by this Act shall become operative :Provided that in respect of provisions which cease to continue by virtue of this section but are re-enacted by this Act, the provisions of section 6 and 24 of the Karnataka1 General Clauses Act, 1899 (Karnataka1 Act III of 1899) shall be applicable as if the said provisions had been repealed and re-enacted by this Act.
