Report No. 64
5.44. Section 10(1), Suppression Act to be amended and section 18, Probation Act, also to be amended.-
We considered a suggestion to the effect that section 10(1) should be deleted, in view of the over-lapping between the Probation of Offenders Act and section 10(1). But the suggestion cannot be accepted for reasons which we shall presently state. In this connection, section 18 of the Probation of Offenders Act was also referred to. Section 18 of the Probation of Offenders Act, 1958 (so far as is material), provides as follows:
"Nothing in this Act shall affect the provisions of the Suppression of Immoral Traffic in Women and Girls Act, 1956. "
We have come to the conclusion that section 10(1) of the Suppression of Immoral Traffic Act should be retained, but the section should be made into a self-contained provision. After this change, section 18 of the Probation of Offenders Act should be amended, so as to delete the reference to the Suppression of Immoral Traffic Act, as it will become confusing.1
1. Section 18, Probation of Offenders Act, 1958, to be amended, so as to remove reference to the Suppression Act.
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