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[Cites 0, Cited by 0] [Section 33(6)] [Section 33] [Entire Act]

State of Jharkhand - Subsection

Section 33(6)(v) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017

(v)the Person-in-charge may make temporary alterations in the scale of diet in individual cases when considered necessary by him, or on the advice of the doctor of the institution subject to the condition that the scale laid down is not exceeded.