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Bombay Presidency - Section

Section 27 in The Bombay Children Act, 1948

27. [ Establishment and maintenance of Classifying Centres. [Sections 27 to 30 were substituted, by Maharashtra 54 of 1975, Section 13.]

- The State Government may establish and maintain Classifying Centres in the prescribed manner for the observation and proper classification of children and youthful offenders committed to them under this Act.