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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3] [Entire Act] Bombay Presidency - Subsection Section 3(1) in Bombay Children (Management of Remand Homes Maintained by District Associations) Rules, 1955 (1)Every District Association shall have an Honorary Secretary and an Honorary Treasurer, both offices shall not be held by the same person.
