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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Karnataka - Subsection

Section 2(1)(b) in Karnataka Prevention of Fragmentation and Consolidation of Holdings (Repeal) Act, 1990

(b)any right, privilege, obligation or liability acquired, accrued or-incurred under the repealed Act; or