Section 8 in Andhra Pradesh (50 Percent Reservation to BCs, SCs, STs and Minorities in Works Contracts and Service Contracts given on nomination) Act, 2019
8. Act to override the other laws.
- Unless otherwise expressly provided in this Act, the provisions of this Act and of any orders and rules made thereunder shall have effect, notwithstanding anything inconsistent therewith contained in any other law for the time being in force or any instrument having effect by virtue of such law.
