58. Act 8 of 1897 and certain provisions of Act 5 of 1898 not to apply.-
(1)The Reformatory Schools Act, 1897 and [section 27 of the Code of Criminal Procedure, 1973,] [Substituted for the word "section 29-B and section 399 of the Code of Criminal Procedure, 1898" by the Act 15 of 1978, section 18] 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 shall not apply to any children's home, special school or observation home established and maintained under this Act.
