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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Uttarakhand - Subsection

Section 22(3) in Uttarakhand River Valley (Development and Management) Act, 2005

(3)Save as otherwise provided in sub-section (1) the provisions of this Act shall be in addition to and not in derogation of any other Act.Chapter-VII Offences and penalties etc.