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

State of Jharkhand - Subsection

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

(v)The Person-in-charge and the Medical Officer of the Child Care Institution shall record the circumstances of the death of the child and send a report to the concerned Magistrate, the police, the Board or the Committee or the Children's Court and the District Medical Officer or the nearest Government hospital where the dead body of the child is sent for examination and determination of the cause of death and the person-in charge and the Medical Officer shall also record in writing their views on the cause of death, if any, and submit it to the concerned Magistrate and to the police.