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

Bombay Presidency - Subsection

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

(c)the total unexpended accumulation of such surplus to be credited to a special reserve fund to be utilised for approved recurring as well as non-recurring expenditure of the remand home, does not exceed on an average the six months' expenditure of the remand home.