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State of Karnataka - Act

THE KARNATAKA PARLIAMENTARY SECRETARIES SALARY, ALLOWANCES AND MISCELLANEOUS PROVISIONS (REPEAL) ACT, 2020

KARNATAKA
India

THE KARNATAKA PARLIAMENTARY SECRETARIES SALARY, ALLOWANCES AND MISCELLANEOUS PROVISIONS (REPEAL) ACT, 2020

Act 58 of 2020

  • Published on 6 September 2022
  • Commenced on 6 September 2022
  • [This is the version of this document from 6 September 2022.]
  • [Note: The original publication document is not available and this content could not be verified.]
An Act to repeal the Karnataka Parliamentary Secretaries Salary, Allowances and Miscellaneous Provisions Act, 1963 (Karnataka Act 15 of 1963);Whereas, it is expedient to repeal the Karnataka Parliamentary Secretaries Salary, Allowances and Miscellaneous Provisions Act, 1963 (Karnataka Act 15 of 1963); forthe purposes hereinafter appearing;Be it enacted by the Karnataka State Legislature in the seventy-first year of the Republic of India as follows:-

1. Short title and commencement.-

(1)This Act may be called the Karnataka Parliamentary Secretaries Salary, Allowances and Miscellaneous Provisions (Repeal) Act,

2020.

(2)It shall come into force at once.

2. Repeal and savings.- the Karnataka Parliamentary Secretaries Salary, Allowances and Miscellaneous Provisions Act, 1963 (Karnataka Act 15 of 1963) is hereby

repealed:Provided that, such repeal shall not affect,-
(a)the previous operation of the Act so repealed or anything duly done or suffered there under; or
(b)any right, privilege, obligation or liability acquired, accrued or incurred under the Act, so repealed; or
(c)any penalty, forfeiture, or punishment incurred in respect of any offence committed under the Act so repealed; or
(d)any investigation, legal proceeding, or remedy in respect of any such right, privilege, obligation, liability, penalty, forfeiture or punishment as aforesaid;
and any such investigation, legal proceedings or remedy may be instituted, continued or enforced and any such penalty, forfeiture and punishment maybe imposed, as if this act had not been passed.