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[Cites 0, Cited by 0] [Section 17(2)] [Section 17] [Entire Act]

State of Odisha - Subsection

Section 17(2)(c) in Juvenile Justice (Care and Protection of Children) Orissa Rules, 2002

(c)A report shall be sent to the area police-station along with the details/description of the juvenile, with identification marks and a photograph; with a copy to Juvenile Justice Board and the authorities concerned;