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 46] [Entire Act] Bombay Presidency - Subsection Section 46(2) in The Bombay Children Act, 1948 (2)Any breach of the said bond shall render the child liable to be committed lo a [Classifying Centre] [These words were substituted for the words 'Certified school', by Maharashtra 54 of 1975, Section 27.] or to the care of another fit person.
