(1)This Act may be called the Uttar Pradesh Children Act, 1951.(2)It extends to the whole of the Uttar Pradesh.(3)This section and section 77 shall come into force at once.(4)The State Government may, by [notification] [Refer to the footnote appearing on page 29.] in the official Gazette, direct that all or any of the remaining provisions of this Act shall come into force in any local area on such date or dates as may be specified in such notification.(5)Notwithstanding the commencement of this Act in any local area, the State Government may by notification in the official Gazette exclude any class of children or youthful offenders from the operation of all or any of the provisions of this Act.
