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

State of Karnataka - Subsection

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

(a)the repeal shall not affect the previous operation of any enactment so repealed and anything done or action taken (including any appointment delegation or declaration made notification order rule direction or notice issued bye-law framed market areas markets sub markets and yards declared established or notified licences granted fees levied and collected instruments executed any fund established or constituted) by or under the provisions of any such enactment shall in so far as it is not inconsistent with the provisions of this Act be deemed to have been done or taken under the corresponding provisions of this Act and shall continue in force unless and until superseded by anything done or any action taken under this Act;