Section 2(c) in Bombay Children (Management of Remand Homes Maintained by District Associations) Rules, 1955
(c)"District Association" means the District Probation and After-Care Association or its subsidiary body affiliated to the Bombay State Probation and After-Care Association referred to in sub-section (1) of section 92 of the Act and recognised by the latter for providing probation and after-care services in the district and which maintains a remand home;
