Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act] State of Odisha - Subsection Section 4(2)(g) in Juvenile Justice (Care and Protection of Children) Orissa Rules, 2002 (g)Attending to immediate and urgent needs of the juvenile's like interview letter to parent(s) personal problems etc., and