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Report No. 135 5.8. Suggested amendment of section 3, Probation of Offenders Act.- If the above reasoning is accepted, then section 3 of the Probation of Offenders Act could be amended by inserting certain words.1 The latter part, of section 3, main paragraph, would then read as under:- "and the Court by which the person is found guilty is of opinion that, having regard to the circumstances of the case, including the nature of the offence and the character of the offender and the fact that the offender is a woman, it is expedient so to do, then, notwithstanding anything contained in any other law for the time being in force, the Court may, instead of sentencing him to any punishment or releasing him on probation of good conduct under section 4, release him after due admonition." 1. Para. 5.2, supra.    |
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