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[Cites 0, Cited by 0] [Section 61(2)] [Section 61] [Entire Act]

State of Odisha - Subsection

Section 61(2)(a) in The Orissa Children Act, 1982

(a)to inquire, in accordance with the direction of a competent authority, into the antecedents and family history of any child accused of an offence with a view to assisting the authority in making inquiry ;