Section 20 in The Karnataka Prevention Of Cow Slaughter And Cattle Preservation Act, 1964.
20. Repeal.—
The Bombay Animal Preservation Act, 1954 (Bombay Act LXXII of 1954), the Bombay Essential Commodities and Cattle (Control) Act, 1946 (Bombay Act XXII of 1946) and the Mysore Prevention of Cow Slaughter Act, 1948 (Mysore Act L of 1948) are hereby repealed:Provided that section 6 of the Karnataka General Clauses Act, 1899 (Karnataka Act III of 1899) shall be applicable in respect of such repeal and sections 8 and 24 of the said Act shall be applicable as if the said enactments had been repealed and re-enacted by this Act.
