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[Cites 0, Cited by 0] [Section 28] [Entire Act]

Bombay Presidency - Subsection

Section 28(2) in The Bombay Children Act, 1948

(2)Every Approved Institution and After-care Home or Hostel, recognised by the State Government shall be under the management of a governing body or managing body, the members of which shall be deemed to be the managers of the institution for the purposes of this Act.