Section 13 in The Karnataka Electricity (Taxation on Consumption or Sale) Act, 1959
13. Repeal of [Karnataka] [Adapted by the Karnataka Adaptations of Laws Order, 1973, w.e.f.01.11.1973] Ordinance No. 2 of 1959 and savings.
- The [Karnataka] [Adapted by the Karnataka Adaptations of Laws Order, 1973, w.e.f.01.11.1973] Electricity (Taxation on Consumption) Ordinance, 1959, is hereby repealed;Notwithstanding such appeal, -(i)any right, privilege, obligation or liability acquired, accrued or incurred under the said Ordinance;(ii)any penalty, forfeiture or punishment incurred in respect of any of fence committed against the said Ordinance; and(iii)any appointment, notification, order, rule or form, made or issued or anything done or any action whatsoever taken under the said Ordinance; shall be deemed to have been acquired, accrued or incurred, or made, issued, done or taken under this Act at the relevant time.
