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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Odisha - Subsection

Section 19(4) in Juvenile Justice (Care and Protection of Children) Orissa Rules, 2002

(4)If the juvenile has no parent or guardian, he may be sent to an after care organization or in the event of employment to the person who has undertaken to employ the juvenile by an order of the Releasing Authority in Form VII.