Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 9] [Entire Act] Union of India - Section Section 127 in The States Reorganisation Act, 1956 127. Effect of the provisions of the Act inconsistent with other laws. - The provisions of this ALL shall have effect notwithstanding anything inconsistent therewith contained in any other law.
