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[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

State of Karnataka - Subsection

Section 4(2)(i) in Karnataka Repealing (Regional Laws) Act, 2011

(i)the text of any other law, was amended by the express addition, omission, insertion or substitution of any matter, or extended to any area of the State, the repeal shall not affect the continuance of any such amendment or extension made by the law so repealed and in operation at the commencement of this Act;