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Union of India - Section
Section 19 in The Probation of Offenders Act, 1958
19. Section 562 of the Code not to apply in certain areas
. - Subject to the provisions of [section 18] [Now see the Code of Criminal Procedure, 1973 (2 of 1974), Sections 16 and 17.] and [section 562] [Now see the Code of Criminal Procedure, 1973, (2 of 1974), Section 360.] of the Code shall cease to apply to the States or parts thereof in which this Act is brought into force.| [Gujarat].In its application to the State of Gujarat, after Section 19, insert the following section, namely:20. Repeal of Bombay Act 19 of 1938.In the area in which the Act comes into force (hereinafter referred to as the said area),(1) if the said area forms part of the Bombay area of the State of Gujarat, the Bombay Probation of Offenders Act, 1938 (Bom. Act 19 of 1938);(2) if the said area forms part of the Saurashtra area of the State of Gujarat, the Bombay Probation of Offenders Act, 1938 (Bom. Act 19 of 1938), as adapted and applied to the said Saurashtra area; and(3) if the said area forms part of the Kutch area of the State of Gujarat, the Bombay Probation of Offenders Act, 1938 (Bom. Act 19 of 1938), as applied to Kutch area, shall stand repealed with effect on and from the date on which the Act comes into force in the said area:Provided that such repeal shall not affect(a) the previous operation on any law so repealed or anything duly done of suffered thereunder,(b) any right, privilege, obligation or liability acquired, accrued or incurred under any law so repealed, or(c) any penalty, forfeiture or punishment incurred under any law so repealed in respect of any offence, or(d) any investigation, legal proceeding or remedy in respect of such right privilege, obligation, liability, penalty, forfeiture or punishment as aforesaid, and any such investigation, legal proceeding or remedy may be instituted, continued, enforced and any such penalty, forfeiture or punishment may be imposed as if this Act had not come into force:Provided further that anything done or any action taken (including any appointment made, recognition given or rule or order made) under the provisions of any law so repealed under this section and in force immediately before the said date shall be deemed to have been done or taken under the corresponding provisions of this Act, and shall continue in force until superseded by anything done or any action taken under the provisions of this Act.Gujarat Act 33 of 1964, Section 3 (w.e.f. 18-12-1964). |