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

State of Maharashtra - Subsection

Section 35(8) in The Bombay Children Act, 1948

(8)Any order for the removal of all children from such [institution] shall operate as an authority to any person named in the order and to any police officer not below the rank of an Inspector to enter [the institution] and to remove the children therein to a place of safety.