Section 14 in The Maharashtra State Public Services (Reservation for Scheduled Castes, Scheduled Tribes, De-Notified Tribes (Vimukta Jatis), Nomadic Tribes, Special Backward Category and other Backward Classes) Act, 2001
14. Provisions of this Act to be in addition to any other law for the time being in force.
- The provisions of this Act shall be in addition to and not in derogation of the provisions contained in any other Act, for the time being in force.
