Section 16 in The Karnataka Educational Institutions (Prohibition Of Capitation Fee) Act, 1984
16. [Repeal and Savings etc] [Sub-section (2) (3) and (4) substituted by Act 17 of 1985 w.e.f. 9.8.1984.].
(1)The Karnataka Educational Institutions (Prohibition of Capitation Fee) (No. 2) Ordinance, 1983 (Karnataka Ordinance No, 14 of 1983) is hereby repealed.(2)[ The Karnataka Educational Institutions (Prohibition of Capitation Fee) Ordinance, 1984 (Karnataka Ordinance 8 of 1984) is hereby repealed.(3)Notwithstanding the repeal of Karnataka Ordinance 14 of 1983 and Karnataka Ordinance 8 of 1984, anything done or any action taken under the said Ordinances shall be deemed to have been done or taken under this Act.(4)Notwithstanding anything contained in sections 7 and 8 but subject to sub-section(3)no person or a company shall be convicted for anything done in contravention of the provisions of this Act after the lapse of Karnataka Ordinance 14 of 1983, but before the date of the publication of this Act in the official Gazette.] [Sub-section (2) (3) and (4) substituted by Act 17 of 1985 w.e.f. 9.8.1984.]
