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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Maharashtra - Subsection

Section 47(5) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002

(5)Each juvenile/child admitted in a Home shall be medically examined by the Medical Officer within a period of twenty four hours, and in special cases within a period of forty eight hours and also at the time of transfer of the juvenile/child to the another Home within a similar period before transfer and further at any other time that may be considered necessary by the medical officer or the Office-in-charge.