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 5] [Entire Act] State of Odisha - Subsection Section 5(3) in The Orissa (State) Council for Child Welfare Rules, 1996 (3)The State Council shall takeover, manage, maintain and develop Utkal Balashrams and may establish such other Balashrams and institutions as may be decided from time to time.
