Section 22(1) in West Bengal Protection of Interest of Depositors in Financial Establishments Act, 2013
(1)Save as otherwise provided in this Act, the provisions of this Act or any rule made thereunder or any order made under any such rule shall have effect, in addition to, and not in derogation of any other law for the time being in force 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.
