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[Cites 0, Cited by 0] [Section 16] [Entire Act]

Bombay Presidency - Subsection

Section 16(2) in Bombay Children (Management of Remand Homes Maintained by District Associations) Rules, 1955

(2)In a remand home admitting both boys and girls, suitable arrangements for housing the boys and girls separately with proper staff including a matron and/or a female attendant for the girls' section shall be made.