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[Cites 0, Cited by 0] [Section 83] [Entire Act]

State of Maharashtra - Subsection

Section 83(7) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002

(7)Any registered medical practitioner empowered in this behalf by Government may visit any institution or home, a fit person or fit institution at any time with or without notice in order to report to the Superintendent and the Competent Authority on the health of the inmates and the sanitary condition of the institution.