18. Saving of operation of certain enactments.-

Nothing in this Act shall affect the provisions of section 31 of the Reformatory Schools Act, 1897 (8 of 1897), or sub-section (2) of section 5 of the Prevention of Corruption Act, 1947 (2 of 1947), 1* * * or of any law in force in any State relating to juvenile offenders or Borstal Schools.

1. The words and figures "or the Suppression of Immoral Traffic in Women and Girls Act, 1956" omitted by Act 46 of 1978, s. 20 (w.e.f. 2-1-1979).