(1)With effect from the date the Chapters I, III, IV, V, VI, VII and VIII of this Act are brought into force in any area the provisions of the Reformatory Schools Act, 1897, and sections 29-B and 399 of the Code of Criminal Procedure, 1898 shall cease to apply to such area.(2)Any youthful offender detained in any reformatory school in any area in pursuance of an order passed by a court under the Reformatory Schools Act, 1897, (Act no. VIII of 1897). before the date on which the said Act ceases to apply to the said area under sub-section (1) shall, from such date, be deemed to have been ordered to be detained as if such youthful offender was originally dealt with under this Act and the Reformatory School in which he was detained shall be deemed to be an approved school established under this Act. Any order of detention or placing out on licence of such youthful offender under the Reformatory Schools Act, 1897, (Act no. VIII of 1897). shall from such date, be deemed to be an order passed under the corresponding provision of this Act and the provisions of this Act shall, so far as may be, apply to such youthful offender accordingly.
