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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Odisha - Subsection

Section 47(4) in Juvenile Justice (Care and Protection of Children) Orissa Rules, 2002

(4)If there is no organisation either within the jurisdiction of the competent authority or nearby State for sending the juvenile/child suffering from dangerous diseases as required in Section 58 of the Act, necessary organisation shall be set up by the Government at such places as may be deemed fit by it.