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Working Journalists and Other Newspaper Employees (Conditions of Service) and Miscellaneous Provisions Act, 1955 16.Effect of laws and agreements Inconsistent with this Act. - (1) The provisions of this Act shall have effect notwithstanding anything, inconsistent therewith contained in any other law or in the terms of any award, agreement or contract of service, whether made before or after the commencement of this Act: Provided that where under any such award, agreement, contract of service or otherwise a newspaper employee is entitled to benefits in respect 'of any matter which are more favorable to him than those to which he would be entitled under this Act, the newspaper employee shall continue to be entitled to the more favorable benefits in respect of that matter, notwithstanding that he receives benefits in respect of other matters under this Act. (2)Nothing contained in this Act shall be construed to preclude any newspaper employee from entering into a agreement with an employer for granting him rights or privileges in respect of any matter which are more favorable to him that those to which fie would be entitled under this Act.    |
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