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[Cites 0, Cited by 0] [Section 35] [Entire Act]

Bombay Presidency - Subsection

Section 35(2) in The Bombay Children Act, 1948

(2)The Director (Child Welfare) or any member of his inspecting staff or any officer authorised by the Director (Child Welfare) shall have power to enter any of the institutions mentioned in sub-section (1) at all reasonable hours and to make complete inspection thereof and of all registers relating thereto for the aforesaid purposes.