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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Odisha - Subsection

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

(t)"supervision" in relation to a child placed under the care of any parent, guardian or other fit person or fit institution under this Act, means the supervision of that child by a Probation Officer for the purpose of ensuring that the child is properly looked after and that the conditions imposed by the competent authority are complied with; and