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[Cites 0, Cited by 0] [Section 2(2)] [Section 2] [Entire Act]

State of Karnataka - Subsection

Section 2(2)(b) in The Karnataka Essential Services Maintenance Act, 2013

(b)Where any notification ceases to operate by or under this sub-section, the ceaser shall be without prejudice to anything done or omitted to be done before such ceaser.