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[Cites 0, Cited by 0] [Section 60] [Entire Act]

State of Bihar - Subsection

Section 60(4) in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015

(4)If a juvenile or child dies within twenty four hours of his admission to the institution, the Superintendent of the institution shall report the matter to the Officer in charge of the Police Station having jurisdiction and the District Medical Officer or the nearest Government Hospital and the parents or guardians or relatives or such juvenile or child without delay.