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] [Entire Act] Bombay Presidency - Section Section 85 in The Bombay Children Act, 1948 85. Reasons to be recorded for order under sections 81 to 84. - The reasons for every order made under sections 81 to 84 shall be recorded in writing and may be made by the court in the absence of the child.
