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[Cites 0, Cited by 0] [Section 1] [Entire Act]

State of Punjab - Subsection

Section 1(3) in The East Punjab Children Act, 1949

(3)Notwithstanding the introduction of this Act in any local area the [State Government may be notification exclude any class of children or youthful offenders from the operation of all or any of the provisions of this Act. ] [Substituted for the word 'provincial' by the Adaptation of Laws Order. 1950.]