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[Cites 0, Cited by 0] [Section 23] [Entire Act]

Bombay Presidency - Subsection

Section 23(4) in Bombay Children (Management of Remand Homes Maintained by District Associations) Rules, 1955

(4)A Punishment Book shall be maintained and cases of punishment shall be recorded therein. No inmate shall be allowed to administer punishment in any form, to any other inmate.