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[Cites 0, Cited by 0] [Section 76] [Entire Act]

State of Uttar Pradesh - Subsection

Section 76(1) in U.P. Children Act, 1951

(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.