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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Odisha - Subsection

Section 42(1) in The Orissa Children Act, 1982

(1)Save as otherwise expressly provided by or under this Act, the procedure to be followed in hearing appeals or revision proceedings under this Act shall, as far as practicable, be in accordance with the provisions of the Code of Criminal Procedure, 1973 (2 of 1974).