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

State of Odisha - Subsection

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

(b)When such juvenile is transferred from one institution to another, all his property, valuables, shall be sent along with the juvenile to the Officer-in-charge of the institution to which he has been transferred together with a full and correct statement of the description and estimated value thereof.