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[Cites 0, Cited by 0] [Section 34] [Entire Act]

Bombay Presidency - Subsection

Section 34(1) in Bombay Children (Management of Remand Homes Maintained by District Associations) Rules, 1955

(1)Subject to the availability of funds and to the provisions of these rules, an institution declared as a remand home shall during the period for which the declaration is in force be entitled to receive grant-in-aid at such rates as may be sanctioned by Government from time to time.