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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Odisha - Subsection

Section 4(2) in The Orissa Children Act, 1982

(2)A Board shall consist of a Chairman and such other members as the Government thinks fit to appoint, of whom at least one shall, as far as practicable, be a woman and every such member shall be vested with the powers of a Judicial Magistrate of the first class under the Code of Criminal Procedure, 1973.