Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 109(2)] [Section 109] [Entire Act]

Bombay Presidency - Subsection

Section 109(2)(f) in The Bombay Children Act, 1948

(f)the powers and duties of [Director (Child Welfare), Deputy Director (Child Welfare), Assistant Director (Child Welfare), Inspecting Officers (Child Welfare) and Child Welfare Officers (Probation)] [These words and brackets were substituted for the words 'Chief Inspector, Inspectors and Assistant Inspectors of certified schools and Probation Officers' by Maharashtra 54 of 1975, Section 60(3).] under section 39;