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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Odisha - Subsection

Section 37(3) in Juvenile Justice (Care and Protection of Children) Orissa Rules, 2002

(3)A list of names and the addresses of fit persons and fit institutions approved by the Competent Authority shall be kept in the office of the Board/ Committee and shall be used when necessary.