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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Odisha - Subsection

Section 17(1) in The Orissa Children Act, 1982

(1)When any Magistrate not empowered to exercise the powers of a Children's Court under this Act is of opinion that a person brought before him under any of the provisions of this Act or under any other law (otherwise than for the purpose of giving evidence) is a child, he shall record such opinion and forward the child and the record of the proceeding to the competent authority having jurisdiction over the proceeding.