Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 35] [Entire Act] State of Jharkhand - Subsection Section 35(8) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017 (8)Medicines should be administered to the children only by trained medical staff and not by any other staff of the Home.
