Section 12A in Telangana Probation of Offenders Act, 1936
12A. Removal of disqualification attaching to conviction for offences.
- Any person who is found guilty of an offence and is dealt with under the provisions of this Act shall not suffer any disqualification attaching to a conviction for the offence:Provided that this section shall not apply to a person released on probation if subsequent to such release he was sentenced under sub-section (3) of section 7 or a penalty was imposed on him under that sub-section.
