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[Cites 0, Cited by 1] [Section 94(2)] [Section 94] [Entire Act]

Bombay Presidency - Subsection

Section 94(2)(a) in The Bombay Children Act, 1948

(a)by a juvenile court, an appeal shall lie in the Greater Bombay t o the Chief Presidency Magistrate and in other places to the [Court of Session] [These words were substituted for the words 'District Magistrate' by Bombay 23 of 1941, Section 2, Part 3.];