Section 18 in The Probation of Offenders Act, 1958
18. Saving of operation of certain enactments
. - Nothing in this Act shall affect the provisions of section 31 of the Reformatory Schools Act, 1897 (8 of 1897), or sub-section (2) of section 5 of the Prevention of Corruption Act, 1947 (2 of 1947), [- - -] [The words "or the Suppression of Immoral Traffic in Women and Girls Act, 1956 (104 of 1956)" omitted by Act 46 of 1978, Section 20 (w.e.f. 2.10.1979).] or of any law in force in any State relating to juvenile offenders or Borstal Schools.
