Section 8 in Bihar (In Admission In Educational, Institutions) Reservation Act, 2003
8. Over riding effect of the Act.
- Not withstanding any thing contrary in any other law and Rules for the time being in forces, any judgement or decree of a court, any order notification, circular, Scheme, rule or resolution made or issued, the provision of this Act shall prevail.Provided that any other law or rule for the time being in force, any order notification, circular Scheme resolution made, issued or passed prior to this Act, so far as it not be inconsistent with this Act, shall continue to be in force and shall be deemed to have been made issued or passed under this Act.
