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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Odisha - Subsection

Section 32(3) in Juvenile Justice (Care and Protection of Children) Orissa Rules, 2002

(3)Transfer for restoration or enquiry for all proceedings in respect of a child from one State to any other may also be ordered by the Local Authority, after obtaining concurrence from the Child Welfare Committee. No child shall be transferred out of the district/city for the purposes of adoption without the concurrence of the Child Welfare Committee.