Legal Document View

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
[Cites 0, Cited by 0] [Section 33(10)] [Section 33] [Entire Act]

State of Odisha - Subsection

Section 33(10)(a) in Juvenile Justice (Care and Protection of Children) Orissa Rules, 2002

(a)After receiving an application from a recognized agency for adoption, the Board shall call for independent enquiry by recognized scrutiny agency. The scrutiny report shall be submitted within a period of two weeks.