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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

State of Karnataka - Subsection

Section 4(1)(iv) in Karnataka Repealing of Certain Enactments Act, 2017

(iv)shall not revive or restore any jurisdiction, office, custom, liabilitiy, right, title, privilege, restriction, exemption, usage, practice, procedure or other matter or thing not now existing or in force;