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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Odisha - Subsection

Section 33(2) in The Orissa Children Act, 1982

(2)No order of the competent authority shall be deemed to have become invalid merely by any subsequent proof that the person in respect of whom the order has been made is not a child, and the age recorded by the competent authority to be the age of the person so brought before it, shall, for the purpose of this Act, be deemed to be the true age of that person.