140A. [ Application of section 562 of the Code of Criminal Procedure, 1898, and of the Probation of Offenders Act, 1958 [ Inserted by Act 36 of 1973, Section 11 (w.e.f. 1.9.1973).]
.-(1) Nothing contained in section 562 of the Code of Criminal Procedure, 1898 (5 of 1898), or in the Probation of Offenders Act, 1958 (20 of 1958), shall apply to a person convicted of an offence under this Act unless that person is under eighteen years of age.(2)The provisions of sub-section (1) shall have effect notwithstanding anything contained in sub-section (3) of section 135.]
