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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Odisha - Subsection

Section 23(2) in The Orissa Children Act, 1982

(2)On receipt of the report from the Children's Court under Sub-section (1), the Government may make such arrangement in respect of the child as they deem proper and may order such delinquent child to be detained at such place and on such conditions as they think fit :Provided that the period of detention so ordered shall not exceed the maximum period of imprisonment to which the child could have been sentenced for the offence committed.