Section 30 in Arunachal Pradesh State Higher Education Council Act, 2019
30. Overriding effect of the Act.
- The provisions of this Act or any rule made there under 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 or other authority.
