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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Gujarat - Subsection

Section 49(2) in The Gujarat Fire Prevention and Life Safety Measures Act, 2013

(2)Subject to the provisions of sub-section (1), the provisions of this Act shall be in addition to, and not, save as expressly provided hereinabove, be in derogation of the provisions of any relevant law for the time being in force in any area in which this Act is in force.