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[Cites 0, Cited by 0] [Section 7(4)] [Section 7] [Entire Act]

Bombay Presidency - Subsection

Section 7(4)(b) in Bombay Children (Management of Remand Homes Maintained by District Associations) Rules, 1955

(b)may address the Chief Inspector direct on any matter connected with the actual administration of the remand home.