Section 26 in The Public Sector Iron and Steel Companies (Restructuring) and Miscellaneous Provisions Act, 1978
26. Act to override the provisions of other laws.-
The provisions of this Act or of any order made thereunder shall have effect notwithstanding anything contained in the Companies Act or in any other law for the time being in force or in any contract, express or implied, or in any rules or regulations having effect by virtue of any law other than this Act.
