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 21] [Entire Act] State of Odisha - Subsection Section 21(5) in Juvenile Justice (Care and Protection of Children) Orissa Rules, 2002 (5)In case of delay in production before the Magistrate/Board, the details of not doing so be recorded in the police diary/general diary.
