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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Odisha - Subsection

Section 14(2) in The Orissa Children Act, 1982

(2)The Children's Court shall consist of such number of Magistrate forming a Bench as the Government think fit to appoint of whom one shall be designated as the senior Magistrate and every such Bench shall have the powers conferred by the Code of Criminal Procedure, 1973 (2 of 1974) on a Judicial Magistrate of the first class.