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

State of Jharkhand - Subsection

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

(ii)In case of natural death or death due to illness of a child, the Person-in-charge shall obtain a report of the Medical Officer stating the cause of death and a written intimation about the death shall be given immediately to the nearest Police Station, Board or Committee and the parents or guardians or relatives of the child.