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State of Karnataka - Section

Section 9 in The Karnataka Essential Services Maintenance Act, 2013

9. Act to override other laws.

The provisions of this Act and any order issued thereunder shall have effect notwithstanding anything inconsistent therewith contained in any other law for the time being in force:Provided that the provisions contained in this Act shall not override any of the provisions of the Electricity Act, 2003 or rule or orders made thereunder.