Section 24(1) in Punjab Habitual Offenders (Control and Reform) Act, 1952
(1)Nothing in this Act shall empower any authority to pass an order under Section 10 or Section 11 of this Act in respect of a person against whom an order under Section 565 of the Code or under the Restriction of Habitual Offenders (Punjab) Act, 1918 (Punjab Act V of 1918), is in force.
