Section 31 in The Karnataka Societies Registration Act, 1960.
31. Repeal and savings.-
The Mysore Societies Registration Act, 1904 (Mysore Act No. III of 1904), as in force in the Mysore Area, the Societies Registration Act, 1860 (Central Act No. XXI of 1860), as in force in the Belgaum Area, the Mangalore and Kollegal Area and the Coorg District and the Public Societies Registration Act, 1350 Fasli (Hyderabad Act I of 1350 Fasli), as in force in the Gulbarga Area are hereby repealed:Provided that every society registered under any of the repealed enactments shall be deemed to be registered under this Act:Provided further that subject to the preceding proviso the provisions of section 6 of the Karnataka General Clauses Act, 1899, shall be applicable in respect of the repeal of the said enactments and sections 8 and 24 of the said Act shall be applicable as if the said enactments had been repealed and re-enacted by this act.
