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Bombay Presidency - Section

Section 58 in The Bombay Children Act, 1948

58. Young girls exposed to risk of seduction, etc.

- If it appears to a court on the complaint of any person that a girl under the age of eighteen years is, with or without the knowledge of her parent or guardian exposed to the risk of seduction or prostitution, the court may direct the parent or guardian to enter into a recognisance to exercise due care and supervision in respect of such girl.