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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Odisha - Subsection

Section 18(2) in The Orissa Children Act, 1982

(2)Where the Government is of opinion that any institution other than a special school established under Sub-section (1) is fit for the reception of delinquent children under this Act, it may certify such institution as a special school for the purposes of this Act.