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

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State of Karnataka - Subsection

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

(ii)any action taken (including any rule or order or bye-law or regulation made or any tax or cess or fee assessed or collected) by the Government or any other authority has been validated or saved or proceedings before one authority has been transferred to another authority or any declaration has been made or any merger, or extension or restoration or restoration has taken place or any direction has been given, the repeal shall not affect the operation of such validation or saving or transfer or declaration or direction or merger, or extension and in operation at the commencement of this Act; and

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State of Karnataka - Subsection

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