Section 20 in The Karnataka Regulation of Stone Crushers Act, 2011
20. Repeal and savings.
(1)The Karnataka Regulation of Stone Crushers Ordinance, 2011 (Karnataka Ordinance No.2 of 2011) is hereby repealed.(2)Notwithstanding such repeal anything done or any action taken under the said Ordinance shall be deemed to have been done or taken under this Act.The above translation of PÀ£ÁðlPÀPÀ®Äè¥ÀÄr ªÀiÁqÀĪÀWÀlPÀUÀ¼À (PAaμAgiUA¼À)¤AiÀÄAvÀæt C¢s¤AiÀĪÀÄ
