Section 6(1) in The Provincial Insolvency (Karnataka Extension And Amendment) Act, 1962
(1)The Mysore Insolvency Act, 1925 (Mysore Act XI of 1925), as in force in the Mysore Area and the Hyderabad Insolvency Act 1351F (Hyderabad Act VIII of 1351-F) as in force in the Gulburga Area are hereby repealed :Provided that section 6 of the Karnataka General Clauses Act, 1899 (Karnataka1 Act III of 1899), shall be applicable in respect of such repeal and section 8 and section 24 of the said Act shall be applicable as if the said enactments, had been repealed and re-enacted by this Act.
