Section 24 in The Bharat Hydro Power Corporation Limited (Acquisition and Transfer of Undertaking) Act, 1996
24. Effect of other laws.
- No provision of the Indian Electricity Act, 1910 (Central Act 9 of 1910), Electricity (Supply) Central Act, 1948 (Central Act 54 of 1948) or any other Act of the time being in force and of any rule made, under any of those Acts or of any instrument having effect by virtue of any of those Acts or any rule made thereunder, shall, in so far as it is inconsistent with any of the provisions of this Act, have any effect.
