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[Cites 0, Cited by 0] [Section 62] [Entire Act]

State of Maharashtra - Subsection

Section 62(1) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002

(1)Whenever there is an out-break of an epidemic in an institution, the Officer-in-Charge of the institution shall arrange for the medical treatment in consultation with the District Medical authority or the Health Officer from the local Government.