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[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Odisha - Subsection

Section 53(1) in The Orissa Children Act, 1982

(1)The Government may, notwithstanding anything contained in this Act, at any time, order a neglected or delinquent child to be discharged from the children's home or special school, as the case may be, either unconditionally or on such conditions as they may think fit to impose.