Section 9(1) in The Orissa Special Armed Police Act, 1946
(1)Nothing in this Act shall prevent any person from being prosecuted under the Police Act. 1861, or under any order or rule made under that Act or under any other enactment for the time being in force for any act or omission punishable hereunder, or from being liable if so prosecuted, to any other or higher penalty than is provided for that act or omission by this Act.
