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 23] [Entire Act] Bombay Presidency - Subsection Section 23(2) in Bombay Children (Management of Remand Homes Maintained by District Associations) Rules, 1955 (2)If there is an occasion for punishment it shall be reasonable and according to modern methods, such as lack of recreation, loss of amenities, etc.
