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[Cites 0, Cited by 0] [Section 21] [Entire Act]

Bombay Presidency - Subsection

Section 21(1) in Bombay Children (Management of Remand Homes Maintained by District Associations) Rules, 1955

(1)No inmate shall be employed in such manner as to impair his capacity for profiting by instruction or depriving him of reasonable recreation or leisure.