Section 25 in The India Belting And Cotton Mills Limited (Acquisition And Transfer Of Undertakings) Act, 1992
25. Act to have overriding effect.
- The provisions of this Act shall have effect notwithstanding anything inconsistent therewith contained in any other law for the time being in force or in any instrument having effect by virtue of any law other than this Act, or in any decree or order of any court, tribunal or other authority.
