LexSection 16A — Probation of Offenders Act, 1958, not to apply to persons above the age of fourteen years.
The Protection of Civil Rights Act, 1955
1 [16A. Probation of Offenders Act, 1958, not to apply to persons above the age of fourteen years .—The provisions of the Probation of Offenders Act, 1958 (20 of 1958), shall not apply to any person above the age of fourteen years who is found guilty of having committed any offence punishable under this Act.]Open in Lexace · Ask the AI about this section