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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Odisha - Subsection

Section 20(b) in The Orissa Children Act, 1982

(b)the Probation Officer, of such arrest In order to enable him to obtain information regarding the antecedents and family history of the child and other material circumstances likely to be of assistance to the Children's Court for making the inquiry.