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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 15] [Entire Act] State of Odisha - Subsection Section 15(2) in The Orissa Children Act, 1982 (2)The Children's Court my act notwithstanding the absence of any Magistrate thereof and no order made by the Children's Court shall be invalid by reason only of the absence of any Magistrate during any stage of the proceeding.
