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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Odisha - Subsection

Section 17(5) in Juvenile Justice (Care and Protection of Children) Orissa Rules, 2002

(5)In the event of any other crime committed in respect of residents, the Juvenile Board will take cognizance and arrange for necessary investigation to be carried out by Special Juvenile Police Unit.