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 57] [Entire Act]

State of Odisha - Subsection

Section 57(2) in Juvenile Justice (Care and Protection of Children) Orissa Rules, 2002

(2)The Government shall set up State Level Advisory Board consisting of members of the competent authority, academic institutions, locally respectable and spirited citizens, representatives of Non-Government Organisations and representative of Social Welfare Department.