The KARNATAKA EXISTING LAWS (CONSTRUCTION OF REFERENCES TO VALUES) ACT, 1957

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THE KARNATAKA EXISTING LAWS (CONSTRUCTION OF REFERENCES TO VALUES) 
ACT, 1957. 
ARRANGEMENT OF SECTIONS. 
Sections : 
 1. Short title and commencement. 
 2. Interpretation. 
 3. Construction of references to certain values in existing laws. 
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STATEMENT OF OBJECTS AND REASONS 
Act 12 of 1957. —In view of the introduction of new coin s (Naye Paise) with effect from 1st 
April 1957 under the Indian Coinage Act, 1906, it is  necessary to provide for the construction of 
references to annas, pice and pies in existing laws in terms of Naye Paise.  
Hence this Bill. 
(Vide Notification No. 20728 L.A. dated 18th March 1957 -File No. LAW 47 LGN 57). 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
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1[KARNATAKA]1 ACT No. 12 OF 1957. 
(First published in the 1[Karnataka Gazette]1 on the First Day of April, 1957.) 
THE 1[KARNATAKA]1 EXISTING LAWS (CONSTRUCTION OF REFERENCES TO 
VALUES) ACT, 1957. 
(Received the assent of the Governor on the Thirty-first day of March 1957.) 
An Act to provide for the construction of references in existing laws to values 
expressed in annas, pice and pies, in relation to new coins (Naye Paise). 
WHEREAS it is expedient to provide for the construction of references in existing laws 
to values expressed in annas, pice and pies, in relation to new coins (Naye Paise); 
BE it enacted by the 1[Karnataka State]1 Legislature in the Eighth Year of the Republic 
of India as follows:— 
 1.  Adapted by the Karnataka Adaptations of Laws Order, 1973 w.e.f. 01.11.1973. 
1. Short title and commencement. - (1) This Act may be called the 1[Karnataka]1 
Existing Laws (Construction of References to Values) Act, 1957. 
(2) It shall come into force on the first day of April, 1957. 
 1.  Adapted by the Karnataka Adaptations of Laws Order, 1973 w.e.f. 01.11.1973. 
2. Interpretation.- In this Act, “existing law” means any Act, Ordinance or regulation 
having the force of law in the whole or any part of the 1[State of Karnataka] 1 relating to 
any matter with respect to which the 1[Karnataka State]1 Legislature has power to make 
laws or any notification, rule, order, bye-law, scheme or other instrument issued or made 
thereunder, other than any enactment, notification, rule or order to which the provisions 
of sub-section (3) of section 14 of the Indian Coinage Act, 1906 (Central Act III of 1906), 
are applicable. 
 1.  Adapted by the Karnataka Adaptations of Laws Order, 1973 w.e.f. 01.11.1973. 
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. 
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