(1)The Reformatory Schools Act, 1897 (Central Act 8 of 1897), and Sections 29B and 399 of the Code of Criminal Procedure, 1898 (Central Act 5 of 1898), shall cease to apply to any area in which this Act has been brought into force.(2)The Women's and Children's Institutions (Licensing) Act, 1956 (Central Act 105 of 1956), shall not apply to any children's home, special school or observation home established and maintained under this Act.
