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[Cites 0, Cited by 0] [Section 67(5)] [Section 67] [Entire Act]

State of Jharkhand - Subsection

Section 67(5)(ii) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017

(ii)Any child, who complains of a medical problem or any other problem at night, shall report to the caregiver concerned. The caregiver shall take such necessary steps as may be required and in case of emergency shall inform the medical officer concerned or the Person-in-charge as the need may be, who shall immediately take appropriate steps.