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[Cites 0, Cited by 0] [Section 80(4)] [Section 80] [Entire Act]

State of Chattisgarh - Subsection

Section 80(4)(a) in Chhattisgarh Juvenile Justice (Care and Protection of Children) Rules, 2006

(a)The Committee shall ensure that the child is examined by a qualified medical practitioner who shall report in writing on the child's physical and mental condition prior to placement. However in the case of an emergency the medical report shall be made within four weeks after the placement.