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[Cites 0, Cited by 0] [Section 16(1)] [Section 16] [Entire Act]

State of Odisha - Subsection

Section 16(1)(c) in Juvenile Justice (Care and Protection of Children) Orissa Rules, 2002

(c)At the time of the release of such juvenile, the property or valuables kept in safe custody and the money deposited in the name of juvenile shall be handed over to the parent or guardian, as the case may be, and an entry made in that behalf in the register. Such entry shall be signed by the Officer-in-charge.