Section 364A in The Chhattisgarh Municipal Corporation Act, 1956
364A. Provisions of this Chapter to he supplemental to Central Act, 104 of 1956 and action under this Act to be subject to the Central Act.
- The provisions contained in this Chapter shall be in addition to, and not in derogation of, the provisions of the Suppression of Immoral Traffic in Women and Girls Act, 1956 (104 of 1956), and anything done or any action taken under this Chapter shall be subject to the provisions of the said Act.
