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[Cites 0, Cited by 0] [Section 154(1)] [Section 154] [Entire Act]

State of Karnataka - Subsection

Section 154(1)(b) in Karnataka Agricultural Produce Marketing Act 1966

(b)the mention of particular matters in the preceding proviso shall not affect the general application to this Act of section 6 of the [Karnataka] [Adapted by the Karnataka Adaptations of Laws Order 1973 w.e.f. 1.11.1973] General Clauses Act 1899 ([Karnataka] [Adapted by the Karnataka Adaptations of Laws Order 1973 w.e.f. 1.11.1973] Act 3 of 1899) in respect of the repealed enactments and sections 8 and 24 of the said Act shall be applicable as if the said enactments had been repealed and re-enacted by this Act;