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] [Entire Act] State of Odisha - Section Section 21 in The Orissa Prohibition Act, 1956 21. Execution of bonds in respect of minors. - If any person in respect of whom a bond is ordered to be executed under Section 18 is a minor, the bond shall be executed by his guardian.
