102. Removal of disqualification attaching to convictions.
- When a youthful offender is found to have committed any offence the fact that he has been so found shall not have any effect under section 75 of the Indian Penal Code or section 565 of the [Code of Criminal Procedure, 1898,] [See now the Code of Criminal Procedure, 1973 (2 of 1974).] or operate as a disqualification for office or any employment or election under any law.
