Legal Document View

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
[Cites 0, Cited by 0] [Section 33(8)] [Section 33] [Entire Act]

State of Jharkhand - Subsection

Section 33(8)(ii) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017

(ii)on the advice of the institution's doctor or at the discretion of the Person-incharge, every sick child who is prevented from taking regular food, on account of his ill-health, may be issued with medical diet as per the scale for sick children;