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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Odisha - Subsection

Section 32(1) in The Orissa Children Act, 1982

(1)When a child who has been brought before a competent authority under this Act is found to be suffering from a disease requiring prolonged medical treatment or from physical or mental complaint that will respond to treatment, the competent authority may send the child to any place recognised to be an approved place in accordance with the rules made under this Act for such period as it may think necessary for the required treatment.