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State of Odisha - Section

Section 41 in Juvenile Justice (Care and Protection of Children) Orissa Rules, 2002

41. Identity Photos.

- On admission to home established under the Act, every juvenile/child shall be photographed and three copies of the photograph shall be obtained. One photograph shall be kept in the case file of juvenile/child, one shall be fixed with the index card and the third shall be kept in an album serially. The negative shall be kept in another album.