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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Odisha - Subsection

Section 25(3) in Juvenile Justice (Care and Protection of Children) Orissa Rules, 2002

(3)Final disposal of a case shall take place from the office of the Committee, by an order. The Committee shall take into consideration the age, physical and mental health background, opinion of the child and the recommendation of the case worker, prior to such disposal.