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

State of Odisha - Subsection

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

(f)Names and addresses of all recognized children's homes along with its capacity should be listed with the Committee. Age and sex appropriate facilities as prescribed under Section 34 of the Act, shall also be mentioned in the list.