Section 18 in The Jammu and Kashmir Probation of Offenders Act, 1966
18. Saving of operation of certain enactments.
- Nothing, in this Act shall affect the provision of sub-section (2), of section 5 of the Jammu and Kashmir Prevention of Corruption Act, Svt. 2006 or the Supersession of Immoral Traffic in Woman and Girls Act, 1956 (Central Act of 1956) or any law in force in the State relating to Juvenile Offenders.
