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 33] [Entire Act] State of Odisha - Subsection Section 33(2) in Juvenile Justice (Care and Protection of Children) Orissa Rules, 2002 (2)The guidelines on adoption issued by the Central Adoption Resources Agency (CARA) and Supreme Court judgements issued from time to time shall apply.
