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 51] [Entire Act] State of Odisha - Subsection Section 51(d) in Juvenile Justice (Care and Protection of Children) Orissa Rules, 2002 (d)Shall give order for inter-State transfer of juvenile/child with prior intimation to Board/Committee under Section 57 of the Act.
