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] [Entire Act] State of Maharashtra - Section Section 7 in The Bombay Children Act, 1948 7. Juvenile courts. - For the purposes of this Act, the [State] Government may, by notification in the Official Gazette, establish one or more juvenile courts for any local area.
