Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Karnataka - Section Section 92 in The Karnataka State Rural Development and Panchayat Raj University Act, 2016 92. Repeal and savings. (1)The Karnataka State Rural Development and Panchayat Raj University Ordinance, 2016 (Karnataka Ordinance No.1 of 2016) is hereby repealed.(2)Notwithstanding such repeal anything done or any action taken under the said Ordinance shall be deemed to have been done or taken under by this Act.The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
