Section 21 in BIHAR SPECIAL ARMED POLICE ACT, 2021
21. Provisions of this Act to override other laws :-
(1)The provisions of this Act shall have overriding effect, notwithstanding anything inconsistent therewith contained in any other law for the time being in force or any instrument having effect by virtue of any such law.(2)References in any Act, rule, notification or order to the Bengal Military Police Act, 1892 shall, on the commencement of this Act, be construed as reference to the Bihar Special Armed Police Act, 2021.
