Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Odisha - Subsection

Section 39(1) in The Orissa Children Act, 1982

(1)Without prejudice to the provisions for appeal and revision under this Act any competent authority may either on its own motion or an application received in this behalf, amend any order as to the person under whose care or supervision a child is to be placed under this Act.