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 52] [Entire Act] State of Odisha - Subsection Section 52(d) in Juvenile Justice (Care and Protection of Children) Orissa Rules, 2002 (d)Monitoring of juveniles/children, as the case may be, training and treatment programmes and correctional activities.
