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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Odisha - Subsection

Section 16(2) in The Orissa Children Act, 1982

(2)Where no Children's Court has been constituted for any area the Government may, by notification, direct that the powers conferred on the Children's Court by or under this Act shall be exercised in that area by any of the following authorities, namely :
(a)the Chief Judicial Magistrate of the District;
(b)the Sub-divisional Judicial Magistrate;
(c)any Judicial Magistrate of the first class.