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[Cites 0, Cited by 0] [Section 109(2)] [Section 109] [Entire Act]

Bombay Presidency - Subsection

Section 109(2)(e) in The Bombay Children Act, 1948

(e)[ the conditions under which any private industrial school or other educational institution may be recognised by the State Government as an Approved Institution under sub-section (2) of section 25; [These clauses were substituted for clause (e), by Maharashtra 54 of 1975, Section 60(2).]