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Young Persons (Harmful Publications) Act, 1956 1.Short title, extent and commencement. - (1)This Act may be called The Young Persons (Harmful Publications) Act, 1956. (2)It extends to the whole of India except the State of Jammu and Kashmir . (3)It shall come into force on such 1[date] as the Central Government may, by notification in the Official Gazette, appoint. 1.1-2-1957 vide S.R.O. 334, dated 25-1-1957 .    |
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