Section 3 in The Karnataka Existing Laws (Construction Of References To Values) Act, 1957
3. Construction of references to certain values in existing laws.-
In every existing law, all references to any value expressed in annas, pice and pies, shall be construed as references to that value expressed in new coins referred to in sub-section (1) of section 14 of the Indian Coinage Act, 1906 (Central Act III of 1906), converted thereto at the rate specified in sub-section (2) of section 14 of the said Act.
