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[Cites 0, Cited by 0] [Section 55] [Entire Act]

State of Chattisgarh - Subsection

Section 55(7) in Chhattisgarh Juvenile Justice (Care and Protection of Children) Rules, 2006

(7)A child, who is suffering from mental illness, should be treated in a specialized institution under independent medical management. Steps should be taken by arrangement with appropriate agencies, to ensure any necessary continuation of mental health care after release.