Section 14 in The Karnataka Prohibition Of Charging Exorbitant Interest Act, 2004
14. Repeal and Savings.
(1)The Karnataka Prohibition of Charging Exorbitant Interest Ordinance, 2003 (Karnataka Ordinance No.6 of 2003) is hereby repealed.(2)Notwithstanding such repeal, anything done or any action taken under the said Ordinance, shall be deemed to have been done or taken under this Act.
