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State of Karnataka - Section

Section 9 in Karnataka Public Safety (Measures) Enforcement Act, 2017

9. Savings.

- The provisions of this Act shall be in addition to and not in derogation of 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.