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[Cites 0, Cited by 0] [Section 38(4)] [Section 38] [Entire Act]

State of Odisha - Subsection

Section 38(4)(b) in Juvenile Justice (Care and Protection of Children) Orissa Rules, 2002

(b)transfer to some other institution established, certified or recognised under Sections 8, 9, 34, 37 or 44 of the Act, in accordance with the provisions of the Act and rules relating to discharge and transfer. Intimation of such discharge or transfer shall be given to the Board or the Committee, as the case may be.