Section 7 in The Jammu and Kashmir Public Property (Prevention of Damage) Act, 1985
7. Saving
The provisions of this Act shall be in addition to, and not in derogation of, provisions of any other law for the time being in force and nothing contained in this Act shall exempt any person from any proceeding (whether by way of investigation or otherwise) which might, apart from this Act be instituted or taken against him.
