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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Odisha - Subsection

Section 33(5) in Juvenile Justice (Care and Protection of Children) Orissa Rules, 2002

(5)The scrutiny shall however be done independently by a recognized agency recognized for this purpose. The scrutinizing agency will examine all available information and verify the background of the child before making a recommendation to the Board for adoption of the child.