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

State of Odisha - Subsection

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

(c)In case a recognized voluntary organization takes a child to the Committee, they shall also submit a report on the circumstances under which the child came to their notice, and efforts shall be made by them for tracing the family.