Section 265F in The Code of Criminal Procedure, 1989 (1933 A. D.)
265F. No disability on punishment under this Chapter.
- Notwithstanding anything contained in any law for the time being in force the punishment imposed under this Chapter shall be considered expiatory in nature and no person punished under this Chapter shall be liable to any disability under any law for the time being in force on the ground that he has been punished under this Chapter.
