Section 17 in The Karnataka Home Guards Act, 1962.
17. Repeal of Karnataka Ordinance No. 4 of 1962.—
(1)The Karnataka Home Guards Ordinance, 1962 is hereby repealed.(2)Notwithstanding such repeal anything done or any action taken (including any notification issued or order, rule or appointment made) under the said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.
