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 24] [Entire Act] State of Odisha - Subsection Section 24(4) in Juvenile Justice (Care and Protection of Children) Orissa Rules, 2002 (4)A member of the Committee shall be eligible for appointment for a maximum of two terms and shall not be more than 65 years at the time of first appointment.
