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[Cites 0, Cited by 0] [Section 26(2)] [Section 26] [Entire Act]

State of Odisha - Subsection

Section 26(2)(e) in Juvenile Justice (Care and Protection of Children) Orissa Rules, 2002

(e)The child may be escorted by the police officer, representative of the voluntary organization or by any other arrangement deemed appropriate by the Committee.