Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 15] [Entire Act] State of Odisha - Subsection Section 15(3) in The Orissa Children Act, 1982 (3)No person shall be appointed as a Magistrate of the Children's Court unless he has, in the opinion of the Government, special knowledge of child psychology and child welfare or has undergone training dealing with the delinquent children.
