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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Odisha - Subsection

Section 27(1) in Juvenile Justice (Care and Protection of Children) Orissa Rules, 2002

(1)When a child is brought before the Committee, the Committee shall assign the case to a social worker/case worker/Child Welfare Officer/Officer-in-charge, as the case may be, of the home or any appropriate recognized agencies for conducting inquiry.