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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Odisha - Subsection

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

(p)"place of safety" means any place or institution (not being a police-station or jail), the person in charge of which is willing temporarily to receive and take care of a child and which, in the opinion of the competent authority may be a place of safety for the child;