Section 4(1)(k) in The Bombay Children Act, 1948

[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

Bombay Presidency - Subsection

Section 4(1)(k) in The Bombay Children Act, 1948

(k)"Juvenile Court" means a court established under section 7 of this Act;

(ka)[ 'Observation Home' means a place which has been declared by the State Government to be an Observation Home under section 26 of this Act;] [Clause (ka) was inserted by Maharashtra 54 of 1975, Section 2(5).]

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Bombay Presidency - Subsection

Section 4(1)(k) in The Bombay Children Act, 1948