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State of Tamilnadu - Section

Section 18 in The Tamil Nadu Compulsory Censorship of Publicity Material Act, 1987

18. Saving.

- The provisions of this Act shall be in addition to, and not in derogation of, any other law for the time being in force, and nothing contained herein shall exempt any person from any proceeding by way of investigation or otherwise which might apart from this Act be instituted against him.