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

State of Odisha - Subsection

Section 22(7) in Juvenile Justice (Care and Protection of Children) Orissa Rules, 2002

(7)When a juvenile is placed under the care of a parent or a guardian and the Juvenile Justice Board deems it expedient to place the juvenile under the supervision of a probation officer, it shall issue a supervision order in Form II.