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[Cites 0, Cited by 0] [Section 60(1)] [Section 60] [Entire Act]

State of Maharashtra - Subsection

Section 60(1)(iii) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002

(iii)In case of natural death, the Officer-in-Charge shall also arrange for the body to be kept in Mortuary after formal investigation or enquiries have been conducted by the concerned authorities.