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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Odisha - Subsection

Section 14(1) in The Orissa Children Act, 1982

(1)Notwithstanding anything contained in the Code of Criminal Procedure, 1973 (2 of 1974), the Government may, by notification, constitute for any area specified in the notification, one or more Children's Courts for exercising the powers and discharging the duties conferred or imposed on such Court in relation to delinquent children under this Act.