Section 16 — Act to override other laws.

The Protection of Civil Rights Act, 1955
Save as otherwise expressly provided in this Act, the provisions of this Act shall have effect notwithstanding anything inconsistent therewith contained in any other law for the time being in force, or any custom or usage or any instrument having effect by virtue of any such law or any decree or order of any Court or other authority.

Official Hindi (PDF) ↗

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