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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Odisha - Subsection

Section 36(2) in Juvenile Justice (Care and Protection of Children) Orissa Rules, 2002

(2)Objective of these homes would be to enable such children to adapt to the society. During their stay in these transitional homes these children should be encouraged to move away from an institution-based life to a normal one.