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[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Odisha - Subsection

Section 53(3) in The Orissa Children Act, 1982

(3)The Government may, notwithstanding anything contained in this Act, but subject to rules made in that behalf, at any time, discharge a child from the care of any person under whom he was placed under this Act, either unconditionally or on such conditions as the Government may think fit to impose.