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State of Karnataka - Section

Section 26 in Karnataka Co-Operative Textile Mills (Acquisition and Transfer) Act, 1986

26. Act to have overriding effect.

- 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 any instrument having effect by virtue of any law, other than this Act or in any decree or order of any court, tribunal or other authority.