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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Punjab - Subsection

Section 42(7) in The Juvenile Justice (Punjab) Rules, 1987

(7)Any registered medical practitioner empowered in this behalf by the State Government/Administrator may visit any institution, a fit person or fit institution at any time with or without notice in order to report to the Chief Inspector on the health of the inmates and the sanitary condition of the institution.