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[Cites 0, Cited by 0] [Section 61] [Entire Act]

State of Odisha - Subsection

Section 61(1) in The Orissa Children Act, 1982

(1)The Government may appoint as many Probation Officers for the inspection of special schools, children's home, observation homes or after care organizations and such other officers as it may deem necessary for carrying out the purposes of this Act.