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 45] [Entire Act] State of Odisha - Subsection Section 45(2) in The Orissa Children Act, 1982 (2)No Court shall take cognizance of an offence punishable under Sub-section (1) unless the complaint is filed with the previous sanction of the Government or an officer authorized by them in this behalf.
