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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Odisha - Subsection

Section 21(10) in Juvenile Justice (Care and Protection of Children) Orissa Rules, 2002

(10)The police/recognised voluntary organisation shall be responsible for the safety and basic amenities to the juveniles apprehended or kept under their charge during the period of such charge they are with them.