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[Cites 0, Cited by 0] [Section 109(2)] [Section 109] [Entire Act]

Bombay Presidency - Subsection

Section 109(2)(o) in The Bombay Children Act, 1948

(o)the conditions under which a child may be released from [an Approved Centre or Approved Institution] [These words were substituted for the words 'a certified school or fit person institution' by Maharashtra 54 of 1975, Section 60(7).] on licence and the form and conditions of such licence under sub-section (1) of section 92;