LexSection 16B — Effect of order made by the Central Government, etc.
The Civil Defence Act, 1968
1 [ 16B. Effect of order made by the Central Government, etc. --Any order made by the Central Government or the officer or authority authorised by it under section 16A in relation to a matter to which this Act or any rule made thereunder relates shall have effect, notwithstanding anything contained in any order made by the State Government or any other authority with regard to such matter.]Open in Lexace · Ask the AI about this section