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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

Bombay Presidency - Subsection

Section 4(1)(g) in The Bombay Children Act, 1948

(g)"final order" means an order passed by a juvenile court or any court empowered under sect ion 8 to exercise the powers of a juvenile court under the following sections, namely, 45 to 47, 71 to 76, 79, 81 lo 84, 90 to 92. 101 and 103;