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[Cites 0, Cited by 0] [Section 26(2)] [Section 26] [Entire Act]

State of Odisha - Subsection

Section 26(2)(d) in Juvenile Justice (Care and Protection of Children) Orissa Rules, 2002

(d)The Committee shall make arrangement to send the child to the designated place of safety, with age and sex appropriate facilities, pending inquiry.