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

State of Odisha - Subsection

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

(j)"fit person" or "fit institution" means any person or institution (not being a police-station or jail) found fit by the competent authority to receive and take care of a child entrusted to his or its care and protection on the terms and conditions specified by the competent authority;