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[Cites 0, Cited by 0] [Section 33(8)] [Section 33] [Entire Act]

Union of India - Subsection

Section 33(8)(ii) in The Juvenile Justice (Care and Protection of Children) Model Rules, 2016

(ii)on the advice of the institution's doctor or at the discretion of the Person-in-charge, every sick child who is prevented from taking regular food, on account of his ill-health, may be issued with medical diet as per the scale for sick children;