(2)[] [Section 6 was re-numbered as sub-section (1) and sub-sections (2) and (3) were added by Maharashtra 38 of 1963, Section 8(1).] 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] [These words were substituted for the words 'a certified school' by Maharashtra 54 of 1975, Section 4(1).] and the reformatory school in which he is detained shall be deemed to be [an Approved Centre] [These words were substituted for the words 'a certified school' by Maharashtra 54 of 1975, Section 4(1).] established under this Act and the provisions of this Act shall, so far as may be, apply in respect of such offender, accordingly.
