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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Odisha - Subsection

Section 49(1) in Juvenile Justice (Care and Protection of Children) Orissa Rules, 2002

(1)The Government shall appoint Juvenile Police Units at the district and a Juvenile/Child Welfare Officer shall be designated in term of Section 63 of the Act at the level of Police-station.