Section 9 in Rajasthan Scheduled Castes, Scheduled Tribes, Backward Classes, Special Backward Classes and Economically Backward Classes (Reservation of Seats in Educational Institutions in the State and of Appointments and Posts in Services under the State) Act, 2008
9. Provisions of this Act to be in addition to any other Act 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.
