(1)This Act may be called the Orissa Children Act, 1982.(2)It extends to the whole of State of Orissa.(3)It shall come into force in whole or in part on such date as the State Government may, by notification, appoint and different dates may be appointed for different areas of the State.Notes - Section I-Different States in India have enacted Local Acts on the model of the Central Act, viz., Children Act, 1960 (Central Act LX of 1960).
