LexSection 6 — Saving.
The Prevention of Damage to Public Property Act, 1984
The provisions of this Act shall be in addition to, and not in derogation of, the provisions of any other law for the time being in force, and nothing contained in this Act shall exempt any person from any proceeding (whether by way of investigation or otherwise) which might apart from this Act, be instituted or taken against him.Open in Lexace · Ask the AI about this section