Section 6 in The Karnataka Public Moneys (Recovery Of Dues) Act, 1979
6. Repeal and validation, etc.-
(1)The Karnataka Public Moneys (Recovery of Dues) Act, 1976 (Karnataka Act No. 79 of 1976) is hereby repealed.(2)Notwithstanding any judgement, decree or order of any court, anything done or any action taken (including rules or orders made, notices or certificates issued and proceedings initiated to recover any amount) or purported to have been done or taken under the Karnataka Public Moneys (Recovery of Dues) Act, 1976 (hereinafter referred to as the 1976 Act) shall be deemed to be as valid and effective as if such thing or action was done or taken under the corresponding provisions of this Act, which under sub-section (3) of section 1 shall be deemed to have come into force on the 15th day of June, 1976, and accordingly no suit or other legal proceedings shall be maintained or continued in any court questioning the validity of anything done or any action taken or purported to have been done or taken under the 1976Act on the ground that the said Act is unconstitutional or void as it has not been reserved for the assent of the President and assented to by the President.
