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

Bombay Presidency - Subsection

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

(l)the manner in which a child shall be ordered to be committed to [a Classifying Centre] [These words were substituted for the words 'a certified school or fit person institution', by Maharashtra 54 of 1975, Section 60(5).] or to the care of a relative or other fit person under clauses (a) and (b) of, and the form of bond under the proviso to, section 81;