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

Bombay Presidency - Subsection

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

(b)to be committed to the care of a relative or other fit person, on bond, with or without surety as the court may require, such relative or fit person being willing and capable of exercising proper care, control and protection of the child and of observing such other conditions, including, where necessary supervision for any period not exceeding three years, as the court may impose in the interest of the child :