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[Cites 0, Cited by 0] [Section 28(3)] [Section 28] [Entire Act]

State of Odisha - Subsection

Section 28(3)(o) in Juvenile Justice (Care and Protection of Children) Orissa Rules, 2002

(o)Record Keeping-All the case files of the children maintained by the institutions and the Juvenile Welfare Committee shall be computerized and networked so that the data is centrally available.