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[Cites 0, Cited by 0] [Section 34(2)] [Section 34] [Entire Act]

Bombay Presidency - Subsection

Section 34(2)(a) in Bombay Children (Management of Remand Homes Maintained by District Associations) Rules, 1955

(a)there is no adverse report by the Chief Inspector of Certified Schools or any officer authorised by Government in this behalf against the institution;