Section 29 in The Karnataka General Clauses Act, 1899
29. Saving for previous enactments, rules and bye-laws.
- The provisions of this Act respecting the construction of enactments, rules, or bye-laws made after the commencement of this Act, shall not affect the construction of any enactment, rule or bye-law made before the commencement of this Act, although the enactment, rule or bye-law is contained or amended by an enactment, rule or bye-law made after the commencement of this Act.
