Section 17 in The Shipping Development Fund Committee (Abolition) Act, 1986
17. Effect of the Act on other laws.
The provisions of this Act shall have effect notwithstanding anything inconsistent therewith contained in any other law for the time being in force or in the memorandum or articles of association of any company which is a shipowner or in any agreement, deed or other instrument having effect by virtue of any law other than this Act.
