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 110] [Entire Act] Bombay Presidency - Subsection Section 110(a) in The Bombay Children Act, 1948 (a)juvenile courts established under the repealed Act shall be deemed to be juvenile courts established under this Act:
