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[Cites 0, Cited by 0] [Section 52(2)] [Section 52] [Entire Act]

State of Karnataka - Subsection

Section 52(2)(b) in The Karnataka Public Libraries Act, 1965

(b)anything done or any action taken (including any appointment or delegation made, fee or cess imposed, notification, order, instrument or direction issued, rule, regulation, form, or scheme framed) under the said Acts and in force at the commencement of this Act, shall be deemed to have been done or taken under the provisions of this Act and shall continue to be in force accordingly until they are superseded or modified by anything done or any action taken under this Act.