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 .