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[Cites 0, Cited by 0] [Section 34(3)] [Section 34] [Entire Act]

Bombay Presidency - Subsection

Section 34(3)(ii) in Bombay Children (Management of Remand Homes Maintained by District Associations) Rules, 1955

(ii)for non-compliance to the satisfaction of the Chief Inspector of Certified Schools or the inspecting officers of any of the directions given by them;