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[Cites 0, Cited by 7] [Entire Act]

Union of India - Section

Section 48 in The Juvenile Justice (Care and Protection of Children) Act, 2000

48. Committal to approved place of juvenile or child suffering from dangerous diseases and his future disposal

(1)When a juvenile or the child who has been brought before a competent authority under this Act, is found to be suffering from a disease requiring prolonged medical treatment or physical or mental complaint that will respond to treatment, the competent authority may send the juvenile or the child to any place recognised to be an approved place in accordance with the rules made under this Act for such period as it may think necessary for the required treatment.
(2)[] [ Sub-Section (2) Omitted by Act 12 of 2011, Section 2.]
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.