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[Cites 0, Cited by 0] [Section 26(2)] [Section 26] [Entire Act]

State of Odisha - Subsection

Section 26(2)(b) in Juvenile Justice (Care and Protection of Children) Orissa Rules, 2002

(b)In case the Committee is not sitting, the child shall be kept in place of safety and provided with all basic facilities and adequate protection. Every possible effort shall be made to trace and associate the family and assistance of recognized voluntary organizations/childline may also be taken.