AdvocateKhoj
Login : Advocate | Client
Home Post Your Case My Account Law College Law Library
  
  
    

Young Persons (Harmful Publications) Act, 1956

(Act no. 93 of 1956) [28th December 1956]

Contents
Sections Particulars
1 Short title, extent and commencement
2 Definitions
3 Penalty for sale, etc., of harmful locations
4 Power of Government to declare harmful publications forfeited
5 Appeal High Court against order of forfeiture
6 Power to seize and destroy harmful publications
7 Offences under this Act to be cognizable

An Act to prevent the dissemination of certain publications harmful to young persons.

Be it enacted by Parliament in the Seventh Year of Republic of India as ' follows:-



Bare Acts Back




  

Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
Powered by Neosys Inc
Information provided on advocatekhoj.com is solely available at your request for informational purposes only and should not be interpreted as soliciting or advertisement