Section 43 in Rajasthan Power Sector Reforms Act, 1999
43. Inconsistency in laws.
- Nothing contained in this Act or any rule or regulation made thereunder or any instrument having effect by virtue of this Act, rule or regulation shall have effect in so far as it is inconsistent with any provisions of the Consumer Protection Act, 1986 (Central Act No. 68 of 1986) or the Atomic Energy Act, 1962 (Central Act No. 33 of 1962).
