Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 57] [Entire Act] State of Odisha - Subsection Section 57(3) in Juvenile Justice (Care and Protection of Children) Orissa Rules, 2002 (3)Termination, resignation or vacancy caused and appointment of new member therein shall be done in the manner as the Government thinks fit.
