Section 22(1)(c) in The Orissa Children Act, 1982

[Cites 0, Cited by 0] [Section 22(1)] [Section 22] [Entire Act]

State of Odisha - Subsection

Section 22(1)(c) in The Orissa Children Act, 1982

(c)make an order directing the child to be sent to a special school-

(i)in the case of a boy over fourteen years of age or of a girl over sixteen years of age for a period of not less than three years,

(ii)in the case of any other child, for the period until it ceases to be a child :