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[Cites 0, Cited by 0] [Section 26(2)] [Section 26] [Entire Act]

State of Odisha - Subsection

Section 26(2)(a) in Juvenile Justice (Care and Protection of Children) Orissa Rules, 2002

(a)When any person/orgnization authorized under sub-rule (i) above receives a child in need of care and protection, he/she/they may also produce the child before the Committee with the report of the circumstances under which the child came to their notice. Such children, above two years of age, shall be produced before the Committee within 48 hours of such admission, excluding the journey time by the organisation. For children under two years of age, the organization shall send a written report along with the photograph, within 48 hours of admission, excluding the journey time.