Section 26(2) in Karnataka Labour Welfare Fund Act, 1965
(2)Subject to the provisions of sub-section (1), the provisions of section 6 of the [Karnataka] [Adapted by the Karnataka Adaptations of Laws Order 1973 w.e.f. 1.11.1973.] General Clauses Act, 1899(1[Karnataka]1 Act 3 of 1899), shall be applicable in respect of the repeal of the Bombay Labour Welfare Fund Act, 1953 and sections 8 and 24 of the said [Karnataka] [Adapted by the Karnataka Adaptations of Laws Order 1973 w.e.f. 1.11.1973.] General Clauses Act, 1899, shall be applicable as if the said Bombay Labour Welfare Fund Act, 1953, had been repealed and re-enacted by this Act.NotificationsBangalore, dated 30th July 1968 [No.LMA 274 LLE 65(A)]In exercise of the powers conferred by sub-section (3) of section 1 of the Mysore Labour Welfare Fund Act, 1965 (Mysore Act No. 15 of 1965), the Government of Mysore, hereby appoints the fifteenth day of August 1968 to be the date on which the said Act shall come into force.(Published in Karnataka Gazette (Extraordinary) Part IV - 2A dated 10-7-1964. as No. 183.)
