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Young Persons (Harmful Publications) Act, 1956 4.Power of Government to declare harmful publications forfeited- (1)The State Government may, if it is of opinion after consultation with the principal law officer of the State, whether called the Advocate General or by any other name, that any publication is a harmful publication declare, by order notified in the Official Gazette, that every copy of such publication shall be forfeited to the Government and every such notification shall state the ground for the order. (2)Without prejudice to the provisions contained in sub-section (1) of Section 6, where there is an order of forfeiture under subsection (1) in respect of any publication it shall be lawful for any police officer to seize the same wherever found in the territories to which this Act extends.    |
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