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] [Entire Act] Bombay Presidency - Section Section 20 in Bombay Children (Management of Remand Homes Maintained by District Associations) Rules, 1955 20. Recreation. - Adequate provision shall be made if possible for free recreation including organised games, walks and visits outside remand home boundaries.
