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State of Karnataka - Section

Section 26 in Karnataka Labour Welfare Fund Act, 1965

26. Repeal and savings.

(1)From the date of coming into force of this Act in the [Belgaum Area] [Adapted by the Karnataka Adaptations of Laws Order 1973 w.e.f. 1.11.1973.], -
(a)the Bombay Labour Welfare Fund Act, 1953 (Bombay Act 40 of 1953), as in force in the [Belgaum Area] [Adapted by the Karnataka Adaptations of Laws Order 1973 w.e.f. 1.11.1973.] shall stand repealed;
(b)all properties, fund and dues which are vested in or realisable by the new Board as defined in the Bombay Labour Welfare Board (Reconstitution) Order, 1959, made by the Central Government under the Inter-State Corporations Act, 1957 (Central Act 38 of 1957), shall vest in, and be realisable by, the Board constituted under this Act;
(c)all liabilities which were enforceable against the said new Board shall be enforceable against the Board constituted under this Act; and
(d)all employees serving in connection with the affairs of the said new Board shall become employees of the Board constituted under this Act.
(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 General Clauses Act, 1899, shall be applicable as if the said Bombay Labour Welfare Fund Act, 1953, had been repealed and re-enacted by this Act.NotificationsBangalore, dated 30th July 1968 [No.LMA 274 LLE 65(A)]In exercise of the powers conferred by sub-section (3) of section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.)