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

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

Bombay Presidency - Subsection

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

(d)the establishment or certification, management, maintenance, records and accounts of [Approved Centres and Approved Institutions] [These words were substituted for the words 'Certified Schools' by Maharashtra 54 of 1975, Section 60(1)(a).]; the education and industrial training of inmates in such institution, and their leave of absence; the appointment of visitors and their tenure of office: the inspection of [such and other institutions] [These words were substituted for the words 'such certified schools and other Institutions', by Maharashtra 54 of 1975, Section 60(1)(b).] for the reception of [x x x] [The word 'poor' was deleted by Bombay 53 of 1949, Section 2, First Schedule.] children; and the internal management and discipline of [the aforesaid institution] [These words were substituted for the words 'schools either established or certified by the State Government' by Maharashtra 54 of 1975, Section 60(1)(c).] and release on licence of inmates therein:

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Bombay Presidency - Subsection

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