4. The Reformatory Schools Act, 1897, to cease to extend to the area to which certain provisions of this Act apply.
(1)The provisions of the Reformatory Schools Act, 1897, shall cease to apply to any area in which this Act shall be, or has been, brought into operation.(2)Any youthful offender detained in a Reformatory School in any area in pursuance of an order passed by a court under the Reformatory Schools Act, 1897, immediately preceding the date on which the said Act ceases to apply to the said area under sub-section (1) shall, from such date, be deemed to have been ordered to be detained as if such youthful offender was originally dealt with under this Act and the Reformatory School in which he was detained shall be deemed to be a certified school established under this Act and any order of detention or placing out on licence of such youthful offender under the Reformatory Schools Act, 1897, shall, from such date, be deemed to be an order passed under the corresponding provisions of this Act and the provision of this Act shall, so far as may be, apply to such youthful offender accordingly.
