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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Odisha - Subsection

Section 43(2) in The Orissa Children Act, 1982

(2)Where the Government is of opinion that any institution other than an observation home established under Sub-section (1) is fit for the temporary reception of children during the pendency of any enquiry regarding them under this Act, it may recognise such institution as an observation home for the purposes of this Act.