Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 46] [Entire Act] State of Odisha - Subsection Section 46(2) in The Orissa Children Act, 1982 (2)Whoever, having the actual charge of, or control over a child, abets the commission of the offence punishable under Sub-section (1), shall be punishable with imprisonment for a term which may extend to one year, or with fine, or with both.
