Section 4(2) in The Bombay Prevention of Gambling Act, 1887
(2)[ Nothing contained in the provisions of the Probation of Offenders Act, 1958 (XX of 1958), or in sub-sections (1), (4), (5) and (6) of section 360 of the Code of Criminal Procedure, 1973 (2 of 1974) shall apply to any person convicted under this section.] [Sub-section (2) inserted by Gujarat 20 of 1990, dated 19th December 1990]
