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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Odisha - Subsection

Section 37(4) in Juvenile Justice (Care and Protection of Children) Orissa Rules, 2002

(4)After committal of juvenile/child by the competent authority to an institution recognised as a fit institution with collateral branches, the manager of such institution may send the juvenile to any of the branches of such institution after giving an intimation to the competent authority under whose orders the juvenile/child was committed.