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State of Odisha - Section

Section 41 in The Orissa Public Demands Recovery Act, 1962

41. Prohibition of arrest or detention of women and persons under disability.

- Notwithstanding anything in this Act, the Certificate Officer shall not order the arrest or detention in the civil prison of -
(a)a woman, or
(b)any person who in his opinion, is a minor or of unsound mind.
Chapter-IV Reference to Civil Court