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] [Section 88] [Entire Act] State of Maharashtra - Subsection Section 88(2) in The Bombay Children Act, 1948 (2)It shall be the duty of any other person effecting such arrest to inform a [Child Welfare Officer (Probation)] and officer in-change of [an Observation Home] for the like purpose as provided in section 66.
