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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

Bombay Presidency - Subsection

Section 4(1)(q) in The Bombay Children Act, 1948

(q)"supervision" means the placing of a child under the control of a [+Child Welfare Officer (Probation)] [These words and brackets were substituted for the words 'probation officer' by Maharashtra 54 of 1975, Section 2(7).] or other person for the purpose of securing proper care and protection of the child by his parent, guardian, relation or any other fit person to whose care the child has been committed. The expression 'supervision order' shall be construed accordingly;