Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 26] [Entire Act] Bombay Presidency - Subsection Section 26(3) in Bombay Children (Management of Remand Homes Maintained by District Associations) Rules, 1955 (3)Each inmate shall have a separate plate, vati and drinking glass.
