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Union of India - Section

Section 20 in The Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989

20. Act to override other laws.—

Save as otherwise provided in this Act, the provisions of this Act shall have effect notwithstanding anything inconsistent therewith contained in any other law for the time being in force or any custom or usage or any instrument having effect by virtue of any such law.