173. Inconsistency in laws.—
Nothing contained in this Act or any rule or regulation made
thereunder or any instrument having effect by virtue of this Act, rule or regulation shall have effect in so
far as it is inconsistent with any other provisions of the Consumer Protection Act, 1986 (68 of 1986) or
the Atomic Energy Act, 1962 (33 of 1962) or the Railways Act, 1989 (24 of 1989).