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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Rajasthan - Subsection

Section 31(1) in The Rules For the Administration, Admission and Rehabilitation of Persons in Homes and Shelters, 1970

(1)Every Home or Shelter provide adequate medical facilities to the inmates. Those requiring medical treatment shall be attended to by a Medical officer who shall be a registered medical practitioner, or sent to any Government Hospital.