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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Karnataka - Subsection

Section 20(2) in The Karnataka Regulation of Stone Crushers Act, 2011

(2)Notwithstanding such repeal anything done or any action taken under the said Ordinance shall be deemed to have been done or taken under this Act.The above translation of PÀ£ÁðlPÀPÀ®Äè¥ÀÄr ªÀiÁqÀĪÀWÀlPÀUÀ¼À (PAaμAgiUA¼À)¤AiÀÄAvÀæt C¢s¤AiÀĪÀÄ