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Bombay Presidency - Section

Section 77 in The Bombay Children Act, 1948

77. Court empowered to exercise powers under one or more of preceding provisions.

- In passing an order in respect of a youthful offender under this Part, it shall be lawful to the court to exercise its powers under any one or more of the foregoing provisions at the same time, if it is necessary and expedient to do so in (lie interests of the offender.