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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Maharashtra - Subsection

Section 47(2) in The Bombay Children Act, 1948

(2)If the court or magistrate is satisfied that it is expedient so to deal with the child under this Act, the court or magistrate may order the child to be [committed to a Classifying Centre if the child is a boy, till he completes the age of 18 years, and if the child is a girl till she completes the age of 20 years].