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[Cites 0, Cited by 0] [Section 109(2)] [Section 109] [Entire Act]

Bombay Presidency - Subsection

Section 109(2)(h) in The Bombay Children Act, 1948

(h)the conditions in which societies may be recognised by the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government for providing [Child Welfare Officers (Probation)] [These words and brackets were substituted for the words 'Probation Officers' by Maharashtra 54 of 1975, Section 60(4).] their employment and matters incidental to their appointment, authorisation, resignation and removal and remuneration and expenses payable to them;