Section 10(3) in The Immoral Traffic (Prevention) Act, 1956
(3)Notwithstanding anything contained in the Code of Criminal Procedure, 1898 (5 of 1898), or any other law for the time being in force, no person convicted under sub-section (1) of section 3 or under section 6 or section 9 shall be released on probation or with admonition.
