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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Odisha - Subsection

Section 22(8) in Juvenile Justice (Care and Protection of Children) Orissa Rules, 2002

(8)Whenever the Juvenile Justice Board orders a juvenile to be kept in an institution, it shall forward to the Officer-in-charge of such institution copy of its order in Form III with any particulars of the home and parents or guardian and previous record.