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 33] [Entire Act] State of Odisha - Subsection Section 33(6) in Juvenile Justice (Care and Protection of Children) Orissa Rules, 2002 (6)Any child eligible for adoption, residing in unrecognised homes, for the purpose of adoption, should be transferred to a recognised home.
