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[Cites 0, Cited by 0] [Section 62(6)] [Section 62] [Entire Act]

State of Jharkhand - Subsection

Section 62(6)(iii) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017

(iii)Prepare and maintain the medical record of the child and ensure that the treatment of the child is not interrupted or neglected;