Section 9(2) in Karnataka State Civil Services Act, 1978
(2)[ Notwithstanding such repeal, anything done or any action taken under the repealed Acts shall be deemed to have been done or taken under this Act] [Inserted by act 37 of 1991 w.e.f. 10.12.1991.][Schedule [Inserted by act 37 of 1991 w.e.f. 10.12.1991.](See Section 6)
