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[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

Bombay Presidency - Subsection

Section 4(2)(f) in Bombay Children (Management of Remand Homes Maintained by District Associations) Rules, 1955

(f)for taking such other steps as may be necessary for the smooth and efficient management of the remand home, provided that the Managing Committee may delegate any of its powers and functions to the office-bearers of the Association. The main responsibility will however, be on the Managing Committee.