Section 9(2) in The Karnataka Professional Educational Institutions (Regulation of Admission and Fixation of Fee) (Special Provisions) Act, 2007
(2)Notwithstanding such repeal anything done or any action taken under the said ordinance shall be deemed to have been done or taken under this Act.The above translation of PÀ£ÁðlPÀªÀÈwÛ ²PÀët ¸ÀA¸ÉÜUÀ¼À(¥ÀæªÉñÀ¤AiÀÄAvÀæt ªÀÄvÀÄÛ±ÀÄ®Ì ¤UÀ¢) («±ÉãμÀG¥À§AzsÀUÀ¼ÀÄ)C¢s¤AiÀĪÀÄ,
