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 109(2)] [Section 109] [Entire Act] State of Maharashtra - Subsection Section 109(2)(p) in The Bombay Children Act, 1948 (p)the conditions subject to which children may be committed to the care of persons under this Act and the obligations of such persons towards the children so committed: