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[Cites 0, Cited by 0] [Section 16(1)] [Section 16] [Entire Act]

State of Odisha - Subsection

Section 16(1)(a) in Juvenile Justice (Care and Protection of Children) Orissa Rules, 2002

(a)On an order made by the competent authority in respect of any juvenile, directing the juvenile to be sent to an institution, the Officer-in-charge shall deposit such juvenile's money together with the sale proceeds in the manner laid down from time to time in the name of the juvenile. The amount shall be kept with the Officer-in-charge. Juvenile's valuables, clothing, bedding and other articles, if any, shall be kept in safe custody.