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[Cites 0, Cited by 0] [Section 68(2)] [Section 68] [Entire Act]

State of Maharashtra - Subsection

Section 68(2)(i) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002

(i)The Officer-in-charge shall be responsible for safety drinking water, proper sanitary and hygienic conditions in the institution, proper health care of children or juveniles etc.