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[Cites 0, Cited by 0] [Section 35] [Entire Act]

Bombay Presidency - Subsection

Section 35(7) in The Bombay Children Act, 1948

(7)The District Magistrate or the Chief Presidency Magistrate, as the case may be, may, if he thinks fit, order that the direction shall be deemed to be modified to such extent as may be specified in such order and the direction shall have effect accordingly.