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[Cites 0, Cited by 0] [Section 81] [Entire Act]

Bombay Presidency - Subsection

Section 81(a) in The Bombay Children Act, 1948

(a)to be committed [to a Classifying Centre until the child, if he is a boy completes the age of eighteen years and if she is a girl, completes the age of twenty years] [These words were substituted for the words 'to a certified school or fit person institution, until such child attains the age of eighteen years' by Maharashtra 54 of 1975, Section 43.] or in exceptional cases for a shorter period the reasons for such shorter period to be recorded in writing, or