Section 22 in THE KARNATAKA PREVENTION OF SLAUGHTER AND PRESERVATION OF CATTLE ACT, 2020
22. Repeal and savings.- The Karnataka Pre vention of Cow Slaughter and Cattle Preservation Act, 1964 (Karnataka Act 35 of 1964) is hereby repealed:
Provided that, the provisions of section 6 of the Karnataka General Clauses Act, 1899 (Karnataka Act III of 1899) shall be applicable in respect of the repeal of the said enactment and sections 8 and 24 of the said Act shall be applicable as if the said enactment had been repealed and re - enacted by this Act.The above translation of ಕರ್ನಾಟಕ ಜಾನುವಾರು ಹತ್ಯೆ ಪ್ ರ ತಿ ಬಂಧಕ ಮತ್ತು ಸಂರಕ್ಷಣಾ ಅಧಿನಿಯಮ , 2020 (2021 ರ ಕರ್ನಾಟಕ ಅಧಿನಿಯಮ ಸಂಖ್ಯೆ : 01) be published in the Official Gazette under clause (3) of Article 348 of the Constitution of India.VAJUBHAI VALAGOVERNOR OF KARNATAKABy order and in the name ofthe Governor of Karnataka(K. DW ARAKANATH BABU)Secretary to GovernmentDepartment of Parliamentary Affairsand Legislation.
