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[Cites 0, Cited by 0] [Section 53(2)] [Section 53] [Entire Act]

State of Odisha - Subsection

Section 53(2)(c) in The Orissa Children Act, 1982

(c)a child who has been released on licence which has been revoked or forfeited, to be sent to the special school or children's home from which he released to any other children's home or special school or borstal school, as the case may be :