Section 24 in Punjab Habitual Offenders (Control and Reform) Act, 1952
24. Saving of certain orders.
(1)Nothing in this Act shall empower any authority to pass an order under Section 10 or Section 11 of this Act in respect of a person against whom an order under Section 565 of the Code or under the Restriction of Habitual Offenders (Punjab) Act, 1918 (Punjab Act V of 1918), is in force.(2)No court shall be competent to pass an order under Restriction of Habitual Offenders (Punjab) Act, 1918 (Act V of 1918), or under section 565 of the Code, in regard to a person against whom any order under this Act is in force.
