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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Odisha - Subsection

Section 44(c) in The Orissa Children Act, 1982

(c)for the operation and submission of a report by the Probation Officer in respect of each child prior to his discharge from a children's home or special school, as the case may be, regarding the necessity and nature of after care, of such child, period of such after-care, supervision thereof and for the submission of a report by the Probation Officer on the progress of each such child ;