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[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

State of Odisha - Subsection

Section 4(2)(f) in Juvenile Justice (Care and Protection of Children) Orissa Rules, 2002

(f)Medical examination and treatment, where necessary. Any juvenile suspected to be suffering from contagious/infectious diseases, mental ailments, addiction, etc., shall be immediately segregated in specially earmarked dormitories or wards or hospitals.