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Juvenile Justice (Care and Protection of Children) Act, 2000 48. Committal to approved places 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 recognized 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. 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 specialized referral services or under the relevant laws as such.    |
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