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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Maharashtra - Subsection

Section 47(8) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002

(8)The medical record of each child shall be maintained in the file of the child. Record shall also include weight and height record, any sickness and treatment, and any other physical or mental problem, if any.