Section 19 in The Maharashtra Unauthorized Institutions and Unauthorized Courses of Study in Agriculture, Animal and Fishery Sciences, Health Sciences, Higher, Technical and Vocational Education (Prohibition) Act, 2013
19. Act to be in addition to and not in derogation of any other law.
- The provisions of this Act shall be in addition to, and not in derogation of, the provisions of any other law for the time being in force.
