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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Punjab - Subsection

Section 19(5) in The Juvenile Justice (Punjab) Rules, 1987

(5)No surgical treatment shall be carried out on an inmate without the previous consent of his parent or guardian unless either the parent or guardian cannot be found and the condition of the inmate is such that any delay would in the opinion of the medical officer involve unnecessary suffering or injury to the health of the inmate.