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[Cites 0, Cited by 0] [Section 55] [Entire Act]

State of Odisha - Subsection

Section 55(2) in The Orissa Children Act, 1982

(2)Where it appears to the Government that the child is cured, of leprosy or of unsoundness of mind, they may, if the child is still liable to be kept in custody, order the person having charge of the child to send him to the special school or children's home from which he was removed, or, if the child is no longer liable to be kept in custody, order him to be discharged.