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 73] [Entire Act] State of Maharashtra - Subsection Section 73(2) in The Bombay Children Act, 1948 (2)Any breach of the said bond shall render the youthful offender, if found at any time at any place within the [State] liable to be committed to [Classifying Centre] or to the care of another fit person.
