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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Odisha - Subsection

Section 19(5) in Juvenile Justice (Care and Protection of Children) Orissa Rules, 2002

(5)The Officer-in-charge of a girl's institution, subject to the approval of the designated authority, may get suitable girls above the age of 18 years married according to the procedure laid down by the competent authority from time to time.