- The enactments specified in the Fourth Schedule are repealed to the extent mentioned in the fourth column thereof:Provided that the provisions of section 6 of the [Karnataka] [Adapted by the Karnataka adoptation of laws order 1973 w.e.f. 01.11.1973.] General Clauses Act, 1899 ([Karnataka] [Adapted by the Karnataka adoptation of laws order 1973 w.e.f. 01.11.1973.] Act III of 1899), shall be applicable in respect of the repeal of the enactments specified in serial numbers 5, 6 and 7 of the Fourth Schedule and section 8 and section 24 of the said Act shall be applicable as if the said enactments had been repealed and re-enacted by this Act.First Schedule[See sections 4, 5 and 6]Traffic Signs
