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The Criminal Law (Amendment) Act, 2013 No, 13 of 2013 Chapter V Substitution of new sections for section 42. 29. For section 42 of the Protection of Children from Sexual Offences Act, 2012, the following sections shall be substituted, namely:- Alternate punishment. "42. Where an act or omission constitutes an offence punishable under this Act and also under sections 166A, 354A, 354B, 354C, 3540, 370, 370A, 375, 376, 376A, 376C, 3760, 376E or section 509 of the Indian Penal Code, then, notwithstanding anything contained in any law for the time being in force, the offender found guilty of such offence shall be liable to punishment under this Act or under the Indian Penal Code as provides for punishment which is greater in degree. ACI not in derogation of any other law. 42A. The provisions of this Act shall be in addition to and not in derogation of the provisions of any other law for the time being in force and, in case of any inconsistency, the provisions of this Act shall have overriding effect on the provisions of any such law to the extent of the inconsistency.".    |
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