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 46] [Entire Act] State of Odisha - Subsection Section 46(6) in Juvenile Justice (Care and Protection of Children) Orissa Rules, 2002 (6)During the pendency of the orders under sub-rule (3), the juvenile/child shall be sent by the competent authority to an observation home/children home.
