(2)It shall be the duty of any other person effecting such arrest to inform a [Child Welfare Officer (Probation)] [These words and brackets were substituted for the words 'Probation Officer' by Maharashtra 54 of 1975, Section 47(1).] and officer in-change of [an Observation Home] [These words were substituted for the words 'a remand home', by Maharashtra 54 of 1975, Section 47(2).] for the like purpose as provided in section 66.
