104A. [ Bombay Probation of Offenders Act, 1938, and [Section 360 of the Code of Criminal Procedure, 1973 (2 of 1974)] [Section 104A was inserted by Bombay 67 of 1953, Section 4.], not to apply to persons convicted of offence under this Act.
- Nothing in the Bombay Probation of Offenders Act, 1938 (Bombay XIX of 1938), or [in any law corresponding to that Act in force in any part of the State or in the Probation of Offenders Act, 1958, (XX of 1958), where that Act is brought into force in any part of the State or in] [These words and figures were inserted by Bombay 12 of 1959, Section 13.] section 562 of the [Code of Criminal Procedure, 1898 (V of 1898)] [See now the Code of Criminal Procedure, 1973 (2 of 1974).], shall apply to any person convicted of any offence under this Act]
