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[Cites 0, Cited by 0] [Section 92] [Entire Act]

State of Karnataka - Subsection

Section 92(2) in The Karnataka State Rural Development and Panchayat Raj University Act, 2016

(2)Notwithstanding such repeal anything done or any action taken under the said Ordinance shall be deemed to have been done or taken under by this Act.The above translation of PÀ£ÁðlPÀgÁdå UÁæ«ÄÃuÁ©üªÀȢݪÀÄvÀÄÛ ¥ÀAZÁAiÀÄvïgÁeï «±Àé«zÁå®AiÀÄC¢ü¤AiÀĪÀÄ