Section 10 in The Parel Investments and Trading Private Limited and Domestic Gas Private Limited (Taking Over of Management) Act, 1979
10. Act to have over-ridingeffect:
The provisions of this Act orany notification, order or rule made thereunder shall have effectnotwithstanding anything inconsistent there–with contained in any lawother than this Act or in any instrument having effect by virtue of any lawother than this Act or in any decree or order of any court.
