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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Odisha - Subsection

Section 8(2) in The Orissa Children Act, 1982

(2)When the Government is of opinion that any institution, other than a children's home established under Sub-section (1), is fit for the reception of neglected children under this Act, they may certify such institution as a children's home under this Act.