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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

Bombay Presidency - Subsection

Section 4(1)(h) in The Bombay Children Act, 1948

(h)[ 'fit person' in relation to the care of any child means an individual who, in the opinion of the Court, is willing and fit to take proper care of a child;] [Clause (h) was substituted by Maharashtra 54 of 1975, Section 2(4).]