Legal Document View

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
[Cites 0, Cited by 0] [Section 67(2)] [Section 67] [Entire Act]

State of Odisha - Subsection

Section 67(2)(g) in The Orissa Children Act, 1982

(g)the establishment, management and functions of after-care organizations and the circumstances in which and the conditions subject to which an institution may be recognised as an after-care organization and such other matters as are referred to in Section 44;