Section 5 in Bihar State Government Employees Revision of Pension, Family Pension and Death-cum-Retirement Gratuity (Validation and Enforcement) Act, 2001
5. Overriding effect of the Act.
- Notwithstanding anything to the contrary contained in any judgment, decree or order passed by any Court, Tribunal or Authority and in any other law for the time, being in force the provisions of this Act shall prevail and have effect.
