Section 42 in Karnataka Shops and Commercial Establishments Act, 1961
42. Repeal and savings.
- The Bombay Shops and Establishments Act, 1948 (Bombay Act LXXIX of 1948), as in force in the [Belgaum Area] [Adapted by the Karnataka adaptation of laws order 1973 w.e.f. 1.11.1973.] , the Hyderabad Shops and Establishments Act, 1951 (Hyderabad Act X of 1951), as in force in the [Gulbarga Area] [Adapted by the Karnataka adaptation of laws order 1973 w.e.f. 1.11.1973.] , the Madras Shops and Establishments Act, 1947 (Madras Act XXXVI of 1947), as in force in the [Mangalore and Kollegal Area] [Adapted by the Karnataka adaptation of laws order 1973 w.e.f. 1.11.1973.], and the Mysore Shops and Establishments Act, 1948 (Mysore Act II of 1948), as in force in the Mysore Area, are hereby repealed:Provided that section 6 of the [Karnataka] [Adapted by the Karnataka adaptation of laws order 1973 w.e.f. 1.11.1973.] General Clauses Act, 1899 ( [Karnataka Act] [Adapted by the Karnataka adaptation of laws order 1973 w.e.f. 1.11.1973.] III of 1899) shall be applicable in respect of such repeal and sections 8 and 24 of the said Act shall be applicable as if the said Acts had been repealed and re-enacted by this Act.
