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[Section 4]
[Entire Act]
Bombay Presidency - Subsection
Section 4(2) in The Bombay Children Act, 1948
| *Section 61 of Maharashtra 54 of 1975 reads as follows :-"61. Construction of references in enactments of instruments.- (1) On the establishment on an Observation Home, Approved Centre and on the appointment of the Child Welfare Officer (Probation) and Director (Welfare), for the expression mentioned in column (1) of the Table hereunder occurring in any law for the time being in force, or in any instrument or other documents, there shall be substituted the expressions, respectively, mentioned against them in column (2) of the said Table.Table{| | |
| (1) | (2) |
| Certified School | Approved Centre |
| Remand Home Observation Home | |
| Fit person institution or approved place | Approved Institution |
| Probation Officer | Child Welfare Officer (Probation) |
| Chief Inspector of Certified Schools | Director (Child Welfare) |