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

State of Bihar - Subsection

Section 60(3) in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015

(3)Whenever a sudden or violent death or death from suicide or accident takes place, immediate information shall be given by the case worker or probation officer or welfare officer to the Superintendent and the Medical Officer and the Superintendent shall immediately inform the nearest police station, Board or Committee and parents or guardians or relatives of the deceased juvenile or child.