Section 18 in THE KARNATAKA EPIDEMIC DISEASES ACT, 2020.
18. Transitory Provisions.- Notwithstanding such repeal any rule, regulation, notification or order made under the repealed Acts and Ordinance shall be deemed to have done under this Act and they shall continue till new rules are made, amended or altered under this Act for the purpose of carrying out the provisions of this Act.
The above translation of Karnataka Sankramika Rogagalu Adhiniyama, 2020 (Karnataka Act 26 of 2020) shall be authoritative text in the English language under by clause (3) of Article 348 of the Constitution of India
