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[Cites 0, Cited by 0] [Section 91] [Entire Act]

Bombay Presidency - Subsection

Section 91(1) in The Bombay Children Act, 1948

(1)In determining the Approved Centre, Approved Institution or other person to whose custody a child is to be committed or entrusted under this Act, the Classifying Centre or the court shall ascertain the religious denomination of the child and shall, if possible, in selecting such Approved Centre, Approved Institution or other person have regard to the facilities which are afforded for instruction in his religion.