Section 34(3)(iii) in Bombay Children (Management of Remand Homes Maintained by District Associations) Rules, 1955

[Cites 0, Cited by 0] [Section 34(3)] [Section 34] [Entire Act]

(iii)for not providing food and other amenities to the children under their care according to the standard laid down by Government in this behalf.

Legal Document View