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State of Maharashtra - Section

Section 83 in The Bombay Children Act, 1948

83. Breach of supervision. - If it appears to the court on receiving a report from the [Child Welfare Officer (Probation)] or otherwise, that there has been a breach of the supervision order relating to t lie child in respect of whom the supervision order had been passed, it may after making such inquiries, as it deems fit. order the child to be [detained in a Classifying Centre or to the care of a fit person].