Section 12 — Act to have overriding effect.
The Former Secretary of State Service Officers (Conditions of Service) Act, 1972
The provisions of this Act or of any order made thereunder shall have effect notwithstanding anything inconsistent therewith contained in any law other than this Act or in any rule, regulation or order or other instrument having effect by virtue of any law other than this Act.Open in Lexace · Ask the AI about this section