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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Rajasthan - Subsection

Section 10(1) in Rajasthan Juvenile Justice (Care and Protection of Children) Rules, 2002

(1)Every institution shall provide for the necessary medical facilities so as to ensure that-
(a)regular facilities are available for the medical treatment
(b)arrangements are made for the immunization coverage; and
(c)a system is evolved for referral of cases with deteriorating health or serious cases to the nearest civil hospital or recognised treatment centres.