Section 13 in The Special Court (Trial of Offences Relating to Transactions in Securities) Act, 1992
13. Act to have overriding effect.—
The provisions of this Act shall have effect notwithstanding anything inconsistent therewith contained in any other law for the time being in force or in any instrument having effect by virtue of any law, other than this Act, or in any decree or order of any court, tribunal or other authority.
