68. [ Provisions of Code of Criminal Procedure and Indian Penal Code applicable to offences committed under the Act. [Substituted by Section 38 of Act 10 of 1967.]
- The provisions of the [Code of Criminal Procedure, 1973 (Central Act 2 of 1974)], relating to execution, so far as the same are applicable, and section 67,68 and 69 of the Indian Penal Code shall apply to all offences committed and to all persons punished under the provisions of this Act.]
