Report No. 198

3. Application of the Act and overriding effect.-

(1) The provisions of this Act shall be applicable to the investigation, inquiry and trial of serious offences.

(2) In case of any inconsistency, the provisions of this Act shall have effect notwithstanding anything inconsistent therewith contained in any provision of the Code of Criminal Procedure, 1973 (2 of 1974), or in any provision of any other law for the time being in force.