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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Odisha - Subsection

Section 5(vii) in The Rules for the Working and Management of Prison Welfare Services in the Jails, 1985

(vii)to contract relatives, the welfare and employment agencies either directly of through the concerned Probation Officers to arrange for ultimate rehabilitation-in his own society or admission in an After-care Home after release of a prisoner;