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[Cites 0, Cited by 0] [Section 61] [Entire Act]

State of Odisha - Subsection

Section 61(3) in The Orissa Children Act, 1982

(3)Any officer appointed in this behalf by the Government, may enter any special school, children's home, observation home or after care organization and make a complete inspection thereof in all its departments and of all papers, records, registers and accounts relating thereto and shall submit a report of such inspection to the Government.