Section 109(2)(d) in The Bombay Children Act, 1948

[Cites 0, Cited by 0] [Section 109(2)] [Section 109] [Entire Act]

State of Maharashtra - Subsection

Section 109(2)(d) in The Bombay Children Act, 1948

(d)the establishment or certification, management, maintenance, records and accounts of [Approved Centres and Approved Institutions]; the education and industrial training of inmates in such institution, and their leave of absence; the appointment of visitors and their tenure of office: the inspection of [such and other institutions] for the reception of [x x x] children; and the internal management and discipline of [the aforesaid institution] and release on licence of inmates therein:

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State of Maharashtra - Subsection

Section 109(2)(d) in The Bombay Children Act, 1948