Section 23 in Rajasthan Special Economic Zones Act, 2015
23. Savings.
- Nothing in this Act shall be construed to derogate the provisions of the Central SEZ Act and the Central Sez Rules and in case of any inconsistency between the provisions of this Act and the Central Sez Act or the Central Sez Rules, the provisions of the Central Sez Act or, as the case may be, the Central SEZ Rules shall prevail to the extent of inconsistency.
