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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Odisha - Subsection

Section 9(3) in The Orissa Children Act, 1982

(3)Every child taken charge of under Sub-section (1) shall be brought before the Board within twenty-four hours of such charge being taken excluding the time necessary for the journey from the place where the child had been taken charge of to the Board.