[Cites 0, Cited by 3]
[Section 48]
[Entire Act]
Union of India - Subsection
Section 48(2) in The Juvenile Justice (Care and Protection of Children) Act, 2000
| Omitted Sub section (2) read as:(2) Where a juvenile or the child is found to be suffering from leprosy, sexually transmitted disease, Hepatitis-B, open cases of Tuberculosis and such other diseases or is of unsound mind, he shall be dealt with separately through various specialised referral services or under the relevant laws as such. |