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[Cites 0, Cited by 0] [Section 24(1)] [Section 24] [Entire Act]

State of Odisha - Subsection

Section 24(1)(a) in Juvenile Justice (Care and Protection of Children) Orissa Rules, 2002

(a)A retired Judge or retired Deputy Secretary/Under Secretary to the Government having experience in Social Welfare who shall be the Chairperson of the Committee.