Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Odisha - Subsection

Section 29(1) in The Orissa Children Act, 1982

(1)Save as provided in this Act, no person shall be present at any sitting of a competent authority, except-
(a)any officer of the competent authority; or
(b)the parties to the inquiry before the competent authority, the parent or guardian of the child and other persons directly concerned in the inquiry including Police Officers and legal practitioners;
(c)such other person as the competent authority may permit to be present.