Section 39 in Himachal Pradesh Prevention of Specific Corrupt Practices Act, 1983
39. Provisions not to be derogatory to certain Laws.
- The provisions of this Act shall be in addition to and not in derogation of the provisions of the Prevention of Corruption Act, 1947 (2 of 1947),the Indian Penal Code, 1860 (45 of 1860), the Indian Forest Act, 1927 (16 of 1927),the Punjab Excise Act, 1914 (1 of 1914), as in force in the State of Himachal Pradesh, the Essential Commodities Act, 1955 (10 of 1955) and the Code of Criminal Procedure, 1973 (2 of 1974).
