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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Jharkhand - Subsection

Section 34(6) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017

(6)The State Government through the District Child Protection Unit shall make provisions for those children diagnosed with special problems such as hormonal problems, immune -compromised diseases, physical and mental disabilities on the recommendation of the medical officer. The children shall be kept in special care homes or hospitals and avail necessary medical/ psychiatric and psychological support or treatment.