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[Cites 0, Cited by 0] [Section 8(5)] [Section 8] [Entire Act]

State of Jharkhand - Subsection

Section 8(5)(iv) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017

(iv)provide appropriate medical assistance, assistance of interpreter or a special educator, or any other assistance which the child may require, as the case may be;