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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Odisha - Subsection

Section 4(6) in Juvenile Justice (Care and Protection of Children) Orissa Rules, 2002

(6)A well-rounded programme of pre-release planning and follow up of cases discharged from special homes shall be organised in all institutions in close collaboration with existing Governmental and Voluntary Welfare Organisations.