Section 11 in The Orissa Conduct of Examinations Act, 1988
11. Effect of other laws.
(1)Subject to the provisions of Sub-section (2) the provisions of this Act shall have effect notwithstanding anything inconsistent therewith contained in any enactment other than this Act.(2)Where any act or omission constitutes an offence punishable under. this Act and also under any other Act, the offender found guilty of such offence shall be liable to be punished under the other Act and not under this Act.
