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[Cites 0, Cited by 0] [Section 46(1)] [Section 46] [Entire Act]

State of Punjab - Subsection

Section 46(1)(e) in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014

(e)medical examination and treatment where necessary and in case of every juvenile suspected to be suffering from contagious or infectious diseases, mental ailments or addiction;