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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Madhya Pradesh - Subsection

Section 20(4) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003

(4)Medical check up/assistance may be done/given if the personnel concerned think fit or if the child specifically requests for the same. Care shall be taken to ensure that such medical examination is conducted in a sensitive manner.