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[Cites 0, Cited by 0] [Section 35(1)] [Section 35] [Entire Act]

State of Andhra Pradesh - Subsection

Section 35(1)(i) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003

(i)The parents or guardians of the deceased child shall be contacted and the Superintendent shall wait for twenty-four hours for the arrival or of any intimation from the relatives. After the inquest is held, the body should be disposed of in accordance with the religion of the child as far as it maybe ascertained,