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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Odisha - Subsection

Section 31(1) in Juvenile Justice (Care and Protection of Children) Orissa Rules, 2002

(1)For the children in urgent need of care and protection, such as destitute, street children, runaway children etc. the Government shall support creation of the requisite number of shelter homes/drop-in centres through voluntary organizations.