Section 10 in The Himachal Pradesh Educational Institutions (Prohibition of Ragging) Act, 2009
10. Provisions not to be derogatory to certain laws.
- The provisions of this Act shall be in addition to and not in derogation of the Indian Penal Code, 1860 (45 of 1860), the Code of Criminal Procedure, 1973 (2 of 1974), and the statues framed under the Himachal Pradesh University Act, 1970 (17 of 1970), the Himachal Pradesh Universities of Agriculture, Horticulture and Forestry Act, 1986 (4 of 1987), the Jaypee University of Information Technology Act, 2002 (14 of 2002), the Chitkara University (Establishment and Regulation) Act, 2008 (2 of 2009), the Eternal University (Establishment and Regulation) Act, 2008 (3 of 2009), any University established by Law in the State in Private and Public sector, the Himachal Pradesh Board of School Education Act, 1968 (14 of 1968), the Himachal Pradesh Board of Technical Education Act, 1986 (14 of 1986), the Societies Registration Act, 1860 (21 of 1860) and the Himachal Pradesh Societies Registration Act, 2006 (25 of 2006).
