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 32] [Entire Act] State of Odisha - Subsection Section 32(2) in Juvenile Justice (Care and Protection of Children) Orissa Rules, 2002 (2)No transfer shall or ordinarily be proposed on the ground that the child has created problems or is difficult to be managed in the existing institution.
