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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Odisha - Subsection

Section 3(10) in Juvenile Justice (Care and Protection of Children) Orissa Rules, 2002

(10)Member may resign any time by giving one months advance notice in writing or may be removed from office as provided under sub-section (5) of Section 4 of the Act.