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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Odisha - Subsection

Section 19(8) in Juvenile Justice (Care and Protection of Children) Orissa Rules, 2002

(8)The Officer-in-charge may, subject to the approval of the competent authority, allow at their own request such girls as have no place to go, to stay in the institution after the period of their detention has expired, till some other suitable arrangements are made.