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[Cites 0, Cited by 0] [Section 78] [Entire Act]

Bombay Presidency - Subsection

Section 78(2) in The Bombay Children Act, 1948

(2)A child so taken to a place of safety and also any child, who seeks refuse in a place of safety may be detained until he can be brought before the Court :Provided that, such detention shall not in the absence of a special order of the court exceed a period of twenty-four hours exclusive of the time necessary for the journey from the place of detention to the court.