Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Odisha - Subsection

Section 9(1) in The Orissa Children Act, 1982

(1)If any police officer or any other person authorised by the Government in this behalf, by general or special order, is of opinion that a person is apparently a neglected child, such police officer or authorised person may take charge of that person, for bringing him before a Board.