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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Karnataka - Subsection

Section 8(2) in Prevention of Cruelty to Animals (Karnataka Second Amendment) Act, 2017

(2)Notwithstanding such repeal anything done or any action taken under the principal Act, as amended by the the said Ordinance, shall be deemed to have been done or taken under principal Act, as amended by this Act.