Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1]

State of Karnataka - Act

The Karnataka Existing Laws (Construction Of References To Values) Act, 1957

KARNATAKA
India

The Karnataka Existing Laws (Construction Of References To Values) Act, 1957

Act 12 of 1957

  • Published in Gazette 12 on 1 January 1980
  • Assented to on 1 January 1980
  • Commenced on 1 January 1980
  • [This is the version of this document from 1 January 1980.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Karnataka Existing Laws (Construction Of References To Values) Act, 1957Act No. 12 of 1957.An Act to provide for the construction of references in existing laws to values expressed in annas, pice and pies, in relation to new coins (Naye Paise).
WHEREAS it is expedient to provide for the construction of references in existing laws to values expressed in annas, pice and pies, in relation to new coins (Naye Paise);BE it enacted by the Karnataka State Legislature in the Eighth Year of the Republic of India as follows:—

1. Short title and commencement.-

(1)This Act may be called the Karnataka Existing Laws (Construction of References to Values) Act, 1957.
(2)It shall come into force on the first day of April, 1957.

2. Interpretation.-

In this Act, “existing law” means any Act, Ordinance or regulation having the force of law in the whole or any part of the State of Karnataka relating to any matter with respect to which the Karnataka State Legislature has power to make laws or any notification, rule, order, bye-law, scheme or other instrument issued or made thereunder, other than any enactment, notification, rule or order to which the provisions of sub-section (3) of section 14 of the Indian Coinage Act, 1906 (Central Act III of 1906), are applicable.

3. Construction of references to certain values in existing laws.-

In every existing law, all references to any value expressed in annas, pice and pies, shall be construed as references to that value expressed in new coins referred to in sub-section (1) of section 14 of the Indian Coinage Act, 1906 (Central Act III of 1906), converted thereto at the rate specified in sub-section (2) of section 14 of the said Act.