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[Cites 0, Cited by 0] [Section 40] [Entire Act]

Bombay Presidency - Subsection

Section 40(b) in The Bombay Children Act, 1948

(b)is destitute or is illegitimate without means of subsistence, other than that of charity, or has no parent or guardian, or has a parent or guardian unfit to exercise or incapable of exercising proper care and guardianship, or who is not exercising proper care and guardianship: or