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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Odisha - Subsection

Section 22(4) in The Orissa Children Act, 1982

(4)In determining the special school or any person to whose custody a child is to be committed or entrusted under this Act, the Court shall pay due regard to the religious denomination of the child to ensure that religious instruction contrary to the religious persuasion of the child is not to impare him.