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

State of Odisha - Subsection

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

(b)direct the child to be released on probation or good conduct and be placed under the care of any parent, guardian or other fit person executing a bond, with or without surety, as the Court may require, for the good behaviour and well-being of the child for any period not exceeding three years; or