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

Bombay Presidency - Subsection

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

(l)"place of safety" includes [an Observation Home] [These words were substituted for the word 'a remand home' and 'such remand home' respectively by Maharashtra 54 of 1975, Section 2(6)(i).] or [any other suitable place or institution declared by an officer duly authorised by the State Government in this behalf] [These words were substituted for the words 'any other suitable place or institution', by Maharashtra 54 of 1975, Section 2(6)(ii).] the occupier or manager of which is willing temporarily to receive a child or where [such Observation Home] [Clause (ka) was inserted by Maharashtra 54 of 1975, Section 2(5).] or other suitable place or institution is not available, in the case of a male child only, a police station in which arrangements are available or can be made for keeping children in custody separately from other offenders;