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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Odisha - Subsection

Section 22(10) in Juvenile Justice (Care and Protection of Children) Orissa Rules, 2002

(10)The Officer-in-charge of an institution certified as special home under sub-section (1) of Section 9 shall be informed in advance by the Board before any juvenile is committed to it.