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[Cites 0, Cited by 0] [Section 34(3)] [Section 34] [Entire Act]

State of Jharkhand - Subsection

Section 34(3)(i) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017

(i)arrange for medical examination of each child admitted in an institution by the Medical Officer within twenty- four hours of admission and in special cases or medical emergencies immediately;