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(8)] [Section 33] [Entire Act] State of Odisha - Subsection Section 33(8)(a) in Juvenile Justice (Care and Protection of Children) Orissa Rules, 2002 (a)A thorough enquiry by the probation officer/case workers/police, as the case may be, will be submitted within a maximum period of one month.