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 36] [Entire Act]

State of Odisha - Subsection

Section 36(1) in Juvenile Justice (Care and Protection of Children) Orissa Rules, 2002

(1)After Care Organization, as outlined in the Act, are to take care of juveniles or children after they leave special homes and children's homes. These After Care Organizations are essential for all children/youth between the ages of 18-20 years.