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State of Karnataka - Section

Section 10 in The Karnataka Anatomy Act, 1957

10. Repeal -

The Madras Anatomy Act, 1951 (Madras Act XVIII of 1951) in force in Bellary District and the Mangalore and Kollegal Area, the Bombay Anatomy Act, 1949 (Bombay Act XI of 1949) in force in the Belgaum Area and the Hyderabad Pathology and Anatomy Act, 1955 (Hyderabad Act No. X of 1955) in force in the Gulbarga Area are hereby repealed: Provided that, anything done or any action taken (including any appointment or rules made, notification, order, or direction issued) under the said Acts shall be deemed to have been done or taken under the corresponding provisions of this Act and shall continue to be in force accordingly, unless and until superseded by anything done or any action taken under this Act.