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[Cites 0, Cited by 0] [Section 16] [Entire Act]

Bombay Presidency - Subsection

Section 16(1) in Bombay Children (Management of Remand Homes Maintained by District Associations) Rules, 1955

(1)The number of children in a remand home whether on remand or commitment shall not, save in exceptional circumstances to be reported to the Chief Inspector of Certified Schools, exceed such number as may be fixed by the Chief Inspector of Certified Schools for that home.