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State of Karnataka - Section

Section 58 in The Karnataka Minor Mineral Concession Rules, 1994

58. Repeal and saving.

- The Karnataka Minor. Mineral Concession Rules, 1969 are hereby repealed;Provided that the repeal shall not affect the previous operation of the repealed rules, and, anything done or any action taken there under shall be deemed to have been done or taken under the corresponding provisions of these rules.