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

State of Punjab - Subsection

Section 42(7) in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014

(7)A mental health care plan shall be developed for every juvenile or child by the child welfare officers in consultation with mental health experts associated with the institution, and shall be integrated into the individual care plan of the concerned juvenile or child.