Section 24 in The Jammu And Kashmir Habitual Offenders (Control And Reform) Act, 1956
24. Saving of certain orders
(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 is in force.(2)No Court shall be competent to pass an order under section 565 of the Code in regard to a person against whom any order under this Act is in force.
