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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Maharashtra - Subsection

Section 44(2) in The Bombay Children Act, 1948

(2)On the date fixed for the production of the child or for the inquiry or on any subsequent date to which the proceedings may be adjourned, the Court shall hear and record all evidence which may be adduced and consider any cause which may be shown why an order committing the child to a [Classifying Centre] or to the care of a fit person should not be passed and make any further inquiry it thinks fit.