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[Cites 0, Cited by 0] [Section 48(1)] [Section 48] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 48(1)(e) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014

(e)medical examination and treatment where necessary and in case of every juvenile suspected to be suffering from contagious or infectious diseases, mental ailments, addiction, etc. ;