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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Jharkhand - Subsection

Section 34(5) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017

(5)Test for pregnancy or diseases for victims of sexual offences shall be conducted, if required by the order of the Board or the Committee or the Children's Court. In such cases the District Child Protection Unit shall facilitate following of the procedures laid down in the Medical Termination of Pregnancy Act, 1971, if so needed.