Section 16 in The Protection Of Civil Rights Act, 1955
16. Act to override other laws
.Save a otherwise expressly provided in this Act, the provisions of this Act shall have effect notwithstanding anything inconsistent therewith contained in any other law for the time being in force, or any custom or usage or any instrument having effect by virtue of any such law or any decree or other of any Court or other authority.[16-A. Probation of Offenders Act, 1958, not to apply to persons above the age of fourteen years [Inserted by Act 106 of 1976, Section 18 (w.e.f. 19.11.1976).].The provisions of the Probation of Offenders Act, 1958 (20 of 1958), shall not apply to any person above the age of fourteen years who is found guilty of having committed any offence punishable under this Act.
