Section 34 in Karnataka Nurses, Midwives and Health Visitors Act, 1961
34. Repeal.
- The Madras Nurses and Midwives Act, 1926 (Madras Act III of 1926), the Hyderabad Nurses, Midwives and Health Visitors Registration Act, 1951 (Hyderabad Act XIX of 1951) and the Bombay Nurses, Midwives and Health Visitors Act, 1954 (Bombay Act XIV of 1954), are hereby repealed:Provided that section 6 of the [Karnataka] [Adapted by the Karnataka Adaptations of Laws Order 1973 w.e.f. 1.11.1973.] General Clauses Act, 1899 ([Karnataka] [Adapted by the Karnataka Adaptations of Laws Order 1973 w.e.f. 1.11.1973.] Act III of 1899), shall b applicable in respect of such repeal and sections 8 and 24 of the said Act shall be applicable as if the said enactments had been repealed and re-enacted by this Act.
