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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Odisha - Subsection

Section 21(7) in Juvenile Justice (Care and Protection of Children) Orissa Rules, 2002

(7)The Government shall recognise only such voluntary organisations which can provide the services of probation, counselling, case work, a place of safety and also associate with the Special Juvenile Police Unit. Only those registered voluntary organisations,which are willing and have the capacity, facilities and expertise to do so shall be recognised for the purpose.