Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 22] [Entire Act] State of Odisha - Subsection Section 22(12) in Juvenile Justice (Care and Protection of Children) Orissa Rules, 2002 (12)In case the Board orders the parent of the juvenile or the juvenile to pay a fine, the amount realized will be deposited in the Government treasury.
