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[Cites 0, Cited by 0] [Section 20(10)] [Section 20] [Entire Act]

State of Maharashtra - Subsection

Section 20(10)(f) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002

(f)Medical examination and treatment, were necessary and in in case of any juvenile suspected to be suffering from contagious or infectious diseases, mental ailment, addiction etc. he he shall be immediately segregated in specially earmarked dormitories or wards or hospitals;