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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Maharashtra - Subsection

Section 47(7) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002

(7)The health record of each juvenile in the Home shall be maintained on the basis of quarterly medical check up. The routine medical check up of the children must be done on monthly basis. The details of the health of the each child should be recorded properly and systemically.