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[Cites 0, Cited by 0] [Section 61(2)] [Section 61] [Entire Act]

State of Odisha - Subsection

Section 61(2)(name) in Juvenile Justice (Care and Protection of Children) Orissa Rules, 2002

(name).............(address) on executing a bond by the said.and the Court is satisfied that it is expedient to deal with the said juvenile/child by making an order placing him/her under supervision.