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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Punjab - Subsection

Section 19(1) in The Juvenile Justice (Punjab) Rules, 1987

(1)Each institution shall provide for the necessary medical staff and ensure that -
(a)regular facilities are available for the medical treatment of inmates;
(b)arrangements are made for the immunisation coverage; and
(c)a system is evolved for the removal of serious cases to the nearest civil hospitals or treatment centres.