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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Odisha - Subsection

Section 33(1) in Juvenile Justice (Care and Protection of Children) Orissa Rules, 2002

(1)Since the family is the best option to provide care and protection for children, adoption should be the first alternative for rehabilitation and social reintegration of children who are orphaned, abandoned, neglected and abused.