Section 10 in Rajasthan Backward Classes (Reservation of Seats in Educational Institutions in the State and of Appointments and Posts in Services under the State) Act, 2017
10. Act not to derogate from other laws.
- Nothing contained in this Act shall derogate from any other law for the time being in force. However a more backward class receiving the benefit of reservation under this Act shall not be entitled to receive the benefit of reservation as backward class.
