Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 35] [Entire Act] Bombay Presidency - Subsection Section 35(2) in Bombay Children (Management of Remand Homes Maintained by District Associations) Rules, 1955 (2)No alteration shall be made in the regulations except with the previous approval as aforesaid.
