Section 9E — Application of Section 562 of the Code of Criminal Procedure, 1898, and of the Probation of Offenders Act, 1958.

1 [9E. Application of Section 562 of the Code of Criminal Procedure, 1898, and of the Probation of Offenders Act, 1958.-- (1) Nothing contained in Section 562 of the Code of Criminal Procedure, 1898 (5 of 1898) 2 , or in the Probation of Offenders Act, 1958 (20 of 1958), shall apply to a person convicted of an offence under this Act unless that person is under eighteen years of age. (2) The provisions of sub-section (1) shall have effect notwithstanding anything contained in sub-section (3) of Section 9.]

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