Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Odisha - Subsection

Section 32(4) in Juvenile Justice (Care and Protection of Children) Orissa Rules, 2002

(4)On receipt of transfer order from the local authority, the Officer-in-charge shall arrange to escort the child at the Government cost to the place/person as specified in the order. The child case file and records shall be sent along with the child.Chapter-IV Rehabilitation and Social Reintegration