10. Repeal of Karnataka Ordinance Nos.15. of 1975 , 19 of 1975 and 21 of 1975.-
(1)The Karnataka Debt Relief Ordinance 1975 (Karnataka Ordinance No. 15 of 1975), the Karnataka Debt Relief (Amendment) Ordinance, 1975, (Karnataka Ordinance No. 19 of 1975) and the Karnataka Debt Relief (Second Amendment Ordinance, 1975 (Karnataka Ordinance No. 21 of 1975) are hereby repealed.(2)Notwithstanding such repeal anything done or any action taken under the said Ordinances, shall be deemed to have been done or taken under the corresponding provisions of this Act.
