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[Cites 0, Cited by 0] [Section 31(5)] [Section 31] [Entire Act]

State of Maharashtra - Subsection

Section 31(5)(c) in The Bombay Children Act, 1948

(c)the property and funds of the institution, if any, shall continue to be available to the State Government for being utilised or, as the case may be, spent for the purposes of the institution; and