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[Cites 0, Cited by 0] [Section 56] [Entire Act]

State of Odisha - Subsection

Section 56(4) in The Orissa Children Act, 1982

(4)When a licence has been revoked or forfeited and the child refuses or fails to return to the special school or children's home to which he has been directed to return, the Government may, if necessary, cause him to be taken charge of and to be taken back to the special school or children's home.