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Bombay Presidency - Section

Section 107A in The Bombay Children Act, 1948

107A. Delegation of powers and duties.

- The State Government may. by notification in the Official Gazette, direct that all or any of the powers conferred or duties imposed on the Director (Child Welfare) by or under this Act may, subject to such restrictions and conditions, if any, as may be specified in the notification, be exercised or performed also by such of the officers appointed under this Act as may be specified in the notification.]