6. [Provisions of Act VIII of 1897, and of V of 1898 and of CV of 1956 not to apply to area in which this Act is brought into operation or to any [Approved Centre] etc. - [(1)] The provisions of the Reformatory Schools Act, 1897, and of sections 29B and 399 of the [Code of Criminal Procedure, 1898], shall cease to apply to any area in which Parts II to XI of this Act have been brought into operation.
[(2)] Any youthful offender detained in a reformatory school in any area in pursuance of an order made under the Reformatory Schools Act, 1897, who continues to be detained therein on the date on which that Act ceases to apply to such area shall, as from t hat date, be deemed to have been detained under an order made under this Act as if he had been originally ordered to be detained in [an Approved Centre] and the reformatory school in which he is detained shall be deemed to be [an Approved Centre] established under this Act and the provisions of this Act shall, so far as may be, apply in respect of such offender, accordingly.(3)The Women's and Children's Institutions (Licensing) Act, 1956, shall not apply to any industrial school established, any industrial school or educational institution certified, any place declared as [an Observation Home], any institution or association recognised as approved place [or Observation Home or Approved Institution,] under this Act.]
