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State of Kerala - Section

Section 17 in Kottayam Electric Supply Agency (Undertaking) Acquisition Act, 1980

17. Effect of other laws.

(1)No provision of the Electricity Act, the Electricity Supply Act, or any other Act for the time being in force or any rule made under any of those Acts or any instrument including licence having effect by virtue of any of those Act or any rule made thereunder, shall, in so far as it is inconsistent with any of provisions of this Act have any effect.
(2)Save as otherwise provided in this Act, the provisions of this Act shall be in addition to and not in derogation of the Electricity Act and the Electricity Supply Act.