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 10] [Entire Act] State of Uttar Pradesh - Subsection Section 10(4) in U.P. Juvenile Justice (Care and Protection of Children) Rules, 2004 (4)A health record of the each juvenile in the institution shall be maintained on the basis of quarterly medical check-up.
