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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Odisha - Subsection

Section 42(2) in The Orissa Children Act, 1982

(2)The powers conferred on the Children's Court or on the Board or any Judicial Magistrate by or under Section 6 or 16 may also be exercised by the High Court and the Court of Session when the proceeding comes before them in appeal, revision or otherwise.