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[Cites 0, Cited by 0] [Section 47] [Entire Act]

Bombay Presidency - Subsection

Section 47(3) in The Bombay Children Act, 1948

(3)The court or magistrate may also, if satisfied that home conditions are satisfactory and what is needed is supervision, commit the child to the care of the person or guardian or relative or any other proper person under a bond with or without sureties and place him under supervision for a period not exceeding three years.