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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Maharashtra - Subsection

Section 47(3) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002

(3)The Officer-in-Charge of an institution shall cause every children to be weighed and height to be measured on admission and thereafter in the first week of every month. A record of such weighing shall be made in a register in prescribed form. Any child who looses weight shall be specially brought to the notice of the Medical Officer.