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[Cites 0, Cited by 0] [Section 34(3)] [Section 34] [Entire Act]

Bombay Presidency - Subsection

Section 34(3)(i) in Bombay Children (Management of Remand Homes Maintained by District Associations) Rules, 1955

(i)for unsatisfactory conduct and management of the remand home or for unsatisfactory conduct and/or work of the staff directly recruited by the District Association, if the Association fails to take suitable corrective action within a reasonable period;