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[Cites 0, Cited by 0] [Section 3(3)] [Section 3] [Entire Act]

State of Odisha - Subsection

Section 3(3)(b) in Juvenile Justice (Care and Protection of Children) Orissa Rules, 2002

(b)In case the Principal Magistrate with such special knowledge and training is not available, then the Government shall provide for short term training for such Magistrate.