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] [Entire Act]

State of Odisha - Section

Section 30 in The Orissa Children Act, 1982

30. Presence of parent or guardian at the proceeding.

- A competent authority before which a child is brought under any of the provisions of this Act, may whenever it so thinks fit, require any parent or guardian having the actual charge of or control over, the child to be present at any proceeding in respect of the child.