Legal Document View

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
[Cites 0, Cited by 0] [Section 60(1)] [Section 60] [Entire Act]

State of Maharashtra - Subsection

Section 60(1)(ii) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002

(ii)In case of accident, attempt to suicide, violence etc., the available staff shall arrange for immediate medical assistance either by removing them to the nearest medical institution or by calling for the Medical Officer or doctor to the institution.