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[Cites 0, Cited by 0] [Section 91] [Entire Act]

Bombay Presidency - Subsection

Section 91(3) in The Bombay Children Act, 1948

(3)Where it is brought to the notice of the Director (Child Welfare) or of the court that a breach of sub-section (2) has been committed, it shall be open to the Director (Child Welfare) or the court to transfer the child from the custody of such institution or person.]