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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Odisha - Subsection

Section 19(2) in The Orissa Children Act, 1982

(2)When such person having been arrested is not released on bail under Sub-section (1) by the officer-in-charge of the police-station, such officer shall cause him to be kept in an observation homes or a place of safety in the prescribed manner {but not in police-station or jail) until he can be brought before a Children's Court.