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State of Karnataka - Section

Section 17 in Karnataka Debt Relief Act, 1980

17. Repeal of Karnataka Ordinance No.19 of 1979.

(1)The Karnataka Debt Relief Ordinance, 1979 (Karnataka Ordinance No. 19 of 1979). Is hereby repealed.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 the corresponding provisions of this Act as if this Act was in force at all relevant times.