Section 19 in Gender Sensitisation & Sexual Harassment of Women at the Subordinate Courts in the State of Tamil Nadu / the Union Territory of Puducherry (Prevention, Prohibition and Redressal) Regulations, 2013
19. Regulations not in derogation of any other Law.
(1)The provisions of these Regulations shall be in addition to and not in derogation of the provisions of any other law for the time being in force.(2)The provisions of the present Regulations shall not bar any Court from taking cognizance of any offence punishable under any other enactment or law.
