98D. [ Application of Section 562 of the Code of Criminal Procedure, 1898, and of the Probation of Offenders Act, 1958. [Inserted by Act 36 of 1973.]
(1)Nothing contained in Section 562 of the Code of Criminal Procedure, 1898 (5 of 1898), or in the Probation of Offenders Act, 1958 (20 of 1958), shall apply to a person convicted of an offence under this Act unless that person is under eighteen years of age.(2)The provisions of sub-section (1) shall have effect notwithstanding anything contained in sub-section (3) of Section 85.]
