Section 11 in THE KERALA CO-OPERATIVE SOCIETIES (AMENDMENT) ACT, 2021
11. Repeal and saving.—(1) The Kerala Co-operative Societies (Amendment) Ordinance, 2021. (117 of 2021) is hereby repealed.
(2)Notwithstanding such repeal anything done or deemed to have been done or anyaction taken or deemed to have been taken under the principal Act as amended by the saidordinance shall be deemed to have been done or taken under the principal Act as amended bythis Act.____________________________________________________________________________________________________________________________PUBLISHED BY THE SUPERINTENDENT OF GOVERNMENT PRESSESAT THE GOVERNMENT CENTRAL PRESS, THIRUVANANTHAPURAM, 2021
