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 5] [Entire Act] State of Odisha - Subsection Section 5(2) in The Orissa Children Act, 1982 (2)A Board may act notwithstanding the absence of any member, of the Board and no order made by the Board shall be invalid by reason only of the absence of any member during any stage of the proceedings.
