Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 26] [Entire Act] Bombay Presidency - Subsection Section 26(2) in Bombay Children (Management of Remand Homes Maintained by District Associations) Rules, 1955 (2)Every inmate shall be supplied with sufficient and varied food in accordance with the diet scale laid down by Government.
