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[Cites 0, Cited by 0] [Section 75(1)] [Section 75] [Entire Act]

State of Jharkhand - Subsection

Section 75(1)(iii) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017

(iii)Immediate information shall be given by the case-worker or Probation Officer or Child Welfare Officer to the Person-in-charge and the Medical Officer and the Person-in-charge shall immediately inform the nearest police station, Board or Committee and parents or guardians or relatives of the deceased child.