Section 23 in Juvenile Justice (Care and Protection of Children) Orissa Rules, 2002
23. Procedure in respect of Sections 23, 24, 25 and 26 of the Act.
- The offences against juvenile specified under Sections 23, 24, 25 and 26 shall be deemed to be bailable or non bailable besides being cognizable under the provisions of the Cr.P.C., 1973. The provisions of bail or otherwise, shall apply on the Police, Juvenile Justice Board and concerned authority accordingly.Chapter-III Child in Need of Care and Protection
