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[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of Odisha - Subsection

Section 58(1) in The Orissa Children Act, 1982

(1)The competent authority which makes an order for sending a neglected child or a delinquent child to a children's home or special school or placing the child under the care of a fit person, may make an order requiring the parent or other person liable to maintain the child to contribute towards his maintenance if able to do so, in the prescribed manner.