Section 32 in The Karnataka General Clauses Act, 1899
32. Application of Act to Ordinances.
- The provisions of his Act shall apply in relation to any Ordinance promulgated by the [Governor] [Adapted by the Mysore Adaptation of Laws Order, 1956 w.e.f. 1.11.1956] under Article 213 of the Constitution in like manner as they apply in relation to [Karnataka Acts] [Adapted by the Karnataka Adaptation of Laws Order, 1973 w.e.f. 1.11.1973] made by the State legislature:Provided that sub-section (1) of section 5 of this Act shall apply to any such Ordinance as if the reference in that sub-section to the day of the first publication of the assent to an Act in the Official Gazette were a reference instead to the day of the first publication of the Ordinance in that Gazette.]
