Section 13(2) in THE KERALA EPIDEMIC DISEASES ACT, 2021
(2)Notwithstanding such repeal, anything done or deemed to have been done or any action taken or deemed to have been taken under the Epidemic Diseases Act, (I of 1072 M.E., Cochin Act), the Epidemic Diseases Act, 1073 (II of 1073 M.E., Travancore Act) and the Kerala Epidemic Diseases Ordinance, 2021 (Ordinance No. 22 of 2021) shall be deemed to have been done or taken under this Act.____________________________________________________________________________________________________________________________PUBLISHED BY THE SUPERINTENDENT OF GOVERNMENT PRESSESAT THE GOVERNMENT CENTRAL PRESS, THIRUVANANTHAPURAM, 2021
