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[Cites 0, Cited by 0] [Section 59] [Entire Act]

State of Odisha - Subsection

Section 59(3) in Juvenile Justice (Care and Protection of Children) Orissa Rules, 2002

(3)The management and administration of the fund, will be under the control of the State Advisory Board as required under sub-section (3) of Section 61 of the Act.