Legal Document View

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
[Cites 0, Cited by 0] [Section 94(2)] [Section 94] [Entire Act]

Bombay Presidency - Subsection

Section 94(2)(c) in The Bombay Children Act, 1948

(c)by a Presidency Magistrate or a Court of Session, an appeal shall lie to the High Court.