Section 154 in West Bengal Co-operative Societies Act, 2006
154. [Overriding effect of the Act] [Marginal note Substituted by section 17 of the West Bengal Co-operative Societies (Amendment) Act, 2011 (West Bengal Act No. 14 of 2011), w.e.f 6.2.2012, for the words Offences and penalties.].
- This Act shall have effect notwithstanding anything contained in any other law for the time being in force or in any contract, express or implied or in any instrument having effect by virtue of any enactment.
