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Bombay Presidency - Section

Section 3 in The Bombay Children Act, 1948

3. Saving.

- The [State] [This portion was substituted for the word 'specify' by Maharashtra 38 of 1963, Section 5.] Government may, by notification in the Official Gazette, direct that all or any of the provisions of the Act shall not apply to any class of children or youthful offenders in the whole of the [State of Maharashtra] [These words were substituted for the words 'Bombay area of the State of Maharashtra' by Maharashtra 38 of 1963, Section 6.] or in any particular area.