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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Odisha - Subsection

Section 34(2) in Juvenile Justice (Care and Protection of Children) Orissa Rules, 2002

(2)The temporary foster care shall be carried out as given in subsection (2) of Section 42 of the Act by the competent authority under supervision of a probation officer/case worker/social worker, as the case may be, in Form II. The total period of temporary foster care shall not exceed five years.