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 3] [Entire Act] State of Odisha - Subsection Section 3(7) in Juvenile Justice (Care and Protection of Children) Orissa Rules, 2002 (7)The Board shall have tenure of three years and the appointment of members shall be coterminous with the tenure of the Board.
