Section 17(2) in The Karnataka Home Guards Act, 1962.
(2)Notwithstanding such repeal anything done or any action taken (including any notification issued or order, rule or appointment made) under the said Ordinance shall be deemed to have been done or taken, in the exercise of the powers conferred by or under this Act, as if this Act were in force on the date on which such thing was done or action was taken.
