Section 18 in Kerala Medical Education (Regulation and Control of Admission to Private Medical Educational Institutions) Act, 2017
18. Repeal and saving.
(1)The Kerala Medical Education (Regulation and Control of Admission to Private Medical Educational Institutions) Ordinance, 2017 (14 of 2017) is hereby repealed.(2)Notwithstanding such repeal, anything done or deemed to have been done or any action taken or deemed to have been taken under the said Ordinance shall be deemed to have been done or taken under this Act.
