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 0] [Entire Act] Union of India - Section Section 15 in The Post Graduate Institute of Medical Education and Research, Chandigarh Act, 1966 15. Effect of provisions inconsistent with other laws.- The provisions of this Act shall have effect notwithstanding anything inconsistent therewith contained in any other law.
