Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 35] [Entire Act] State of Assam - Subsection Section 35(1) in The Assam (Management, Function and Responsibilities of Special School, Children's Home and Observations Homes) Rules, 1976 (1)Every institution shall provide adequate medical facilities to the children and shall have such medical staff as may be necessary.
